SIDHARTH SHANKER ALIAS MANNU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The epitome of the facts, which needs a necessary mention for a limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record is that, Leela Ram (deceased) was working as a Driver in the Irrigation Department. On 16.06.2001, Subhash Chand Sharma (main accused), Superintending Engineer suspended him(deceased). Leela Ram had left his house on 18.06.2001, subsequently committed suicide and left a suicide note(Exhibit "PA"), which is to the following effect:-

(2.) The case of the prosecution further proceeds that on 18.06.2001, at about 7.00 P.M., Sidharth Shanker @ Mannu son of Subhash Chand Sharma, accused, had come to the house of Leela Ram in his absence, where his son Rakesh was present. He was stated to have abused Rakesh Kumar-complainant, son of the deceased and threatened him with dire consequences to eliminate his entire family, but the petitioner was stated to have been apprehended by the neighbourers.

(3.) Levelling a variety of allegations and narrating the sequence of events, on the basis of suicide note(Exhibit "PA") and in the wake of complaint of complainant Rakesh Kumar(PW-3) son of Leela Ram(deceased), the present case was registered against the main accused Subhash Chand Sharma, vide FIR No.136 dated 22.06.2001, on accusation of having committed the offence punishable under Sections 341 and 306 IPC, by the police of Police Station City, Narnaul.