JAGDISH SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) This order shall dispose of two Criminal Revision petitions i.e. CRR-3347 of 2013 and CRR-3315 of 2013, filed by petitioners Jagdish Singh and Rita Sharma respectively, against order dated 21.09.2013, passed by the trial court, whereby charges have been framed against them under sections 306, 506, 120-B IPC.

(2.) Case was registered on the statement of Sandeep Kumar Markan, a teacher by profession, against the petitioners as well as other accused namely, Pardeep Singla and Sukha. He stated that on 6.9.2010, his father Harmesh Kumar Markan, a Lecturer of Economics in Government Senior Secondary School, Sandaur, was deputed as Centre Superintendent for conducting the Board Examination. On 20.9.2010, flying squad visited the school for checking and asked the teachers to show their school relieving certificates. Two teachers showed their certificates but one of them went to his house to bring the certificate but did not return. After flying squad left, accused closed the school and asked father of the complainant to go home. On reaching home, he narrated the entire episode to the complainant. Same day, press reporters came to know about the incident and started threatening father of the complainant on his mobile phone. They alleged that examination had been conducted by deputing teachers in an illegal manner. They also started demanding money. Then accused Pardeep Singla and Sukha came to their house and demanded money, but they refused. In the meantime, petitioners sent a fax to DGSC levelling certain allegations against his father. Father of the complainant could not bear the shock and on 24.9.2010 at about 11.30 A.M. he consumed some poisonous substance. He was taken to DMC, Ludhiana where he expired on 26.9.2010. A suicide note was also recovered from pocket of the deceased. On the basis of this statement a case under sections 306, 506, 120-B IPC was registered. Investigation ensued. All the accused were arrested. After completion of investigation, challan was presented before the competent court.

(3.) The accused were thereafter heard by the trial court on the question of framing of charge. Vide order dated 21.09.2013, the court ordered framing of charge against all the five accused under sections 306, 506, 120-B IPC. Charges were framed against the accused on the same day.