BHAILAL PRADHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) As all the above revisions arise out of Sessions Trial No.37/2019, they are being decided by this common order.

(2.) The applicants have preferred these revisions under section 397 read with section 401 of Code of Criminal Procedure, 1973 feeling aggrieved by the order dated 7th Feb., 2019, passed by 1st Additional Sessions Judge, Narsinghpur, in Sessions Trial No.37/2019, whereby ordered for framing of the charge under section 306 of IPC.

(3.) The facts of the case stated in brief are that deceased Rajendra @ Raju aged about 40 years had disappeared in the morning of 30.12.2018 from his house situated at village Dedwara. The family members of the deceased Rajendra @ Raju had come across the information that one dead body of unknown person is found near Tattapur Railway line at Kherinaka on 31.12.2018 after next day of his disappearance. The body of the unknown person was identified as to be of missing person Rajendra @ Raju by his family members. On that basis, marg intimation has been lodged. During the course of inquiry the statement of his wife Uma Patel and other family members have been recorded. On that basis it has come on record that the deceased Rajendra @ Raju had borrowed some money from the applicants and other co-accused persons and they were making pressure for repaying that loan amount imposing heavy rate of interest and also threatened and harassed him, due to that pressure the deceased Rajendra had committed suicide by jumping in front of the train. On that basis, offences punishable under punishable under sections 294, 306 read with section 34 of Penal Code was registered against the applicants.