SATWINDER SINGH Vs. SUKHBIR SINGH

JUDGEMENT

(1.) This revision petition has been filed by the complainant against the judgment dated Aug. 29th, 2003 passed by Additional Sessions Judge, Ambala, whereby, Sukhbir Singhrespondent was acquitted in case bearing First Information Report No. 107 dated May 12th, 2002 under Sec. 306 of Indian Penal Code Police Station Parao, District Ambala.

(2.) Jagmohan Singh Jaggi (deceased) was working as a Supervisor in Darshan Academy Kuldeep Nagar, Ambala Cantt. Respondent was the Principal of the said Academy. On May 11th, 2002 Jagmohan Singh committed suicide at Railway Station, Patiala. The reason for that, as stated by his son Satwinder Singh (PW-6) and wife Nirmal Kaur (PW-11) was that the deceased was upset on account of mis-behaviour of respondent and the respondent wanted to implicate the deceased in a false case. The deceased also handed over a note (Exhibit PB) to his wife Nirmal Kaur stating that he received threatening phone calls 3-4 days prior to May 10th, 2002 and he was forced to sign some papers by the respondent but he did not.

(3.) The question arises as to whether the accusedrespondent abetted the offence, which could bring his act under the mischief of Sec. 306 IPC, for which he was charged.