ANAND JUGANI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This revision under Section 397 read with Section 401 of the Cr.P.C has been filed to assail the order dated 22.08.2017 passed by Sessions Judge, Hoshangabad in S.T. No. 251/2016, wherein charge has been framed against the petitioner-Anand Jugani for offence under Section 306 of the I.P.C.

(3.) Bereft of the unnecessary details, the facts requisite for disposal of this revision are that Sanjay Fasate, resident of Chandan Nagar, Rasuliya, Hoshangabad had advanced loan of Rs. 2,00,000/- to the accused persons by borrowing from others. The accused persons did not repay the amount. The deceased allegedly was harassed by not paying the borrowed amount. Because of the said harassment, he killed his wife Priti Fastate aged forty years and daughter Simmi Fasate aged ten years by means of knife and committed suicide by hanging himself.