STATE Vs. GAJENDRA SINGH

JUDGEMENT

(1.) This criminal appeal has been preferred by the appellant-State against the judgment dtd. 27/8/1997 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Udaipur ('trial court') in Sessions Case No. 6/97 whereby the present respondents were acquitted of the charges against them for the offences under Ss. 306, 420 and 120-B IPC.

(2.) The genesis of the dispute is traceable to a first information submitted by PW-1 Narendra (complainant) on 15/7/1996, before the Police Station, Nai, alleging therein that on 14/7/1996 at about 09:15 p.m., his father, namely, Gordhan Lal (deceased) went to sleep in his room; he however did not wake up the next morning i.e. 15/7/1996. Hence, the complainant went to see his father; when the complainant peeped into his father's room, the complainant found that his father committed suicide by hanging himself.

(3.) Learned Public Prosecutor further submits that the present case is clearly falls within the definition of abetment to commit suicide, as the letter (suicide note), written by the deceased immediately before suicide and the stamped document in question clearly reveals that under threat, duress and inducement by the respondents, the Gordhan Lal committed suicide; the said aspect also did not receive due consideration of the learned trial court, while passing the impugned judgment of acquittal in favour of the respondents.