NARAYANLAL RAJAK Vs. STATE OF MP & ANOTHER

JUDGEMENT

(1.) The present revision application takes exception to the order dated 31.10.2015 passed by First Additional Sessions Judge, Guna, in Sessions trial 95/2015, whereby the charge under Section 306 read with Section 34 of the Indian Penal Code, 1860 (in short, 'IPC') has been framed against the applicant.

(2.) Briefly stated the facts of the case are that on 27.2.2015 at Housing Board Colony Purani Chhawani, Guna, one Santosh Ahirwar committed suicide by consuming salfas. According to the prosecution story, the applicant used to make frivolous complaints regarding the construction carried out by the deceased. The police registered the case under Section 306/34 IPC against the applicant and one Nandkishore Rajak and arrested the accused persons. After investigation, charge sheet has been filed.

(3.) Learned trial Court after perusal of the entire material available on record, by the impugned order came to the conclusion that prima facie charge under Section 306 read with Section 34 IPC is made out against the applicant. Feeling aggrieved by the order, the applicant has preferred this revision.