YASIR & ANOTHER Vs. STATE OF M P

JUDGEMENT

(1.) Both the matters pertains to order dated 09.11.2016 passed by 16th A.S.J., Bhopal, in S.T. No. 843/2016, whereby the trial Court has framed charges under Section 306 r/w Section 34 of the I.P.C., against the petitioners and other co- accused Manjot @ Lucky Gandhi and Tekchand Singh. Both these revisions under Section 397 r/w Section 401 of the Cr.P.C. have been filed to assail the above order. Hence, heard together and are being disposed by this conman order.

(2.) Bereft of the unnecessary details, the prosecution story in brief is that Shri Rishabh Dev Tripathi committed suicide on 23/12/2015, by hanging himself. The postmortem report reveal that he died due to asphyxia as a result of hanging, He left a suicide note dated 03.12015 and letter dated 15.12015 addressed to Superintendent of Police, Bhopal containing allegations against the accused persons, including the present petitioners. The petitioners- Yasir Khan and Md. Faiz Ahmed advanced loan to the deceased. They exerted pressure for demanding the money from time to time. Because of which the deceased was perturbed and felt harassed. Because of this harassment caused to the deceased by the accused persons, he committed suicide. Leaving a suicide note and hanged himself to death

(3.) Police after due to investigation, filed charge sheet against the accused persons. Learned trial Court vide order impugned framed charges against the petitioners for offence under Section 306 r/w Section 34 of I.P.C.