RAVI KUMAR PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision under Section 397/401 of the Code of Criminal Procedure, 1973 has been filed against the order dated 26.08.2013, passed by learned First Additional Sessions Judge, Katni, in Sessions Trial No. 37/2012, framing the charge against the applicant for the offence punishable under Section 306 of the Indian Penal Code.

(2.) Brief facts of the case are that on 20.10.2008 a dead body of unknown person was found on the railway track under G.R.P. Katni. On that basis a marg intimation No. 132/2008 under section 174 of Cr.P.C., 1973 was registered. During the course of Panchnama proceedings a suicide note was recovered from the pocket of the deceased which had shown that the deceased person was Chablal, son of Fundilal, aged about 46 years, Resident of Village Kham, Post Dag, Tahsil Rithi, District Katni. The contents of the suicide note are as under:-

(3.) On the basis of suicide note in which name of applicant Ravi Kumar Pandey and one other person Jagdish Tiwari has been alleged to be mentioned. A minute scrutiny has also revealed that applicant Ravi Kumar Pandey and one other person Jagdish Tiwari were instrumental in indulging the deceased in some fake land transactions and they were also indulge to threaten him to his life.