AMAR PARWANI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioners have been charge -sheeted for offence punishable under section 306 I.P.C. r/w 34 I.P.C. by IIIrd Addl. Sessions Judge, Raipur in ST. No. 4/99 vide order dated 19.7.1999.

(3.) ON the basis of the suicide note the two accused were sent for trial and the Sessions Court had framed charges for offence u/s 306 IPC.