ASHOK Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission

(2.) This Criminal Revision under Section 397,401 of Cr.P.C. has been filed against the order dated 12-4-2017 passed by IVth A.S.J. Guna Distt. Guna in Sessions Trial No. 228/2016 by which the charge under Section 306/34 of I.P.C. has been framed against the applicant.

(3.) The necessary fact for the disposal of this Criminal Revision in short are that the deceased Satendra Sharma and the co-accused Smt. Upasana were husband and wife. The co-accused Upasana had friendly relations with the applicant. They used to meet each other very frequently. The deceased Satendra Sharma was objecting to the friendly relations of his wife with the applicant. It is alleged that on this issue, the co-accused Upasana used to quarrel with the deceased and continued to have friendly relations with the applicant inspite of repeated objections taken by the deceased. On 12-11-2014, the deceased went to the Parent's house of the co-accused Upasana for taking her back. There, the deceased found that the applicant was sitting in the house of the co-accused Upasana. When the deceased once again took objection to the relations of the applicant with the co-accused Upasana, at that time, it is alleged that the co-accused Upasana extended the threat that She would lodge a criminal case against the deceased. The deceased was feeling insulted and humiliated. The family members of the deceased tried to pacify the deceased, however, the deceased ultimately committed suicide by consuming poisonous substance on 15-11-2014.