STATE OF HIMACHAL PRADESH Vs. ANIL GUPTA

JUDGEMENT

(1.) This appeal by the State is directed against the judgment dated 9.7.1997 passed by the learned Sessions Judge, Bilaspur, H.P. in Sessions Trial No. 4 of 1992 whereby he acquitted the accused of having committed offences punishable under Sections 306 and 120- B of the Indian Penal Code.

(2.) The undisputed facts are that one Sh. S. R. Tyagi who was working in the office of the Deputy Director, Agriculture committed suicide on 9.8.1990 in the morning. The prosecution case is that Whether reports of Local Papers may be allowed to see the judgment? Yes. the accused is guilty of instigating and abetting the suicide of the deceased.

(3.) Initially prosecution had filed case against the accused as well as one lady Ms. Ranju Aery. Charges against both the accused were framed. Ms. Ranju Aery approached this Court and the charge framed against her was quashed vide judgment of this Court dated 26.12.1994 in Cr.M.P(M) No. 1318 of 1992. Thereafter the accused alone was prosecuted.