LAWS(HPH)-2017-7-128

SHYAM LAL NEGI Vs. STATE OF HIMACHAL PRADESH

Decided On July 24, 2017
Shyam Lal Negi Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) This criminal revision is directed against the order dated 29.8.2016 whereby charge under Section 306 IPC has been framed against the petitioner by learned Additional Sessions Judge-I, Shimla in Case No. 21-2 of 2016 with further prayer for quashing all consequential proceedings thereto.

(2.) The facts necessary for disposal of this revision may be summarized as under:

(3.) Mr. R.K. Bawa, learned Senior Counsel, assisted by Mr. Ajay Sharma, Advocate, learned counsel for the petitioner has vehemently argued that even if the allegations made against the petitioner are taken at their face value and presumed to be true, his act and conduct would not fall under the ambit of abetment of suicide.