STATE OF MADHYA PRADESH Vs. ANAND KUMAR

JUDGEMENT

(1.) Applicant/State has preferred this application under Section 378(3) of Code of Criminal Procedure, 1973 (for short "The Code") for grant of leave to appeal against the judgment dated 15/07/2016 passed by Sessions Judge, Neemuch in S.T. No. 20/2015, whereby the respondent nos. 1 to 2/accused persons have been acquitted from the charges under Section 306/34 of IPC and Section 3/4 of M.P. Protection of Debtors Act, 1937.

(2.) Brief facts of the case are that one Biharilal committed suicide by taking off the train on 11/01/2015. On receiving of the information police- Station-Baghana, District-Neemuch registered inquest report and send the dead body of the deceased for postmortem. During enquiry it was found that the deceased-Biharilal has taken loan from the respondents/accused persons and they are pressurizing him for payment of the loan amount with higher rate of interest, due to this harassment, the deceased has committed suicide. On the basis of this police registered offence punishable under Section 306 of the IPC alongwith Section 3/4 of M.P. Protection of Debtors Act, 1937 against the respondents/accused persons. After completion of investigation, charge-sheet was filed.

(3.) Learned trial Court after due appreciation of entire evidence on record acquitted respondents/accused persons from the aforesaid charge. Being aggrieved, applicant/State has filed this petition for grant of leave to appeal against the impugned judgment of acquittal.