KISHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Pushpendra Singh Bhati, J.:-- 1. This criminal Revision Petition under Sec. 397/401 Cr.P.C. have been preferred claiming the following reliefs:-

(2.) Brief facts of the case, as placed before this Court by the learned counsel for the petitioners, are that one Mangilal S/o Shri Naru committed suicide on 23/5/2011 in front of the Police Station, Gangapur. As a result of which, an FIR bearing no. 104/2011, dtd. 24/5/2011, was registered at Police Station, Gangapur for the offence under Sec. 306 IPC against the present petitioners. On the same day yet another FIR bearing no. 105/2011 was registered before Police Station Gangapur under Sec. 302 and 120B IPC against the accused persons including the present petitioners and certain police officers; alleging therein that owing to some pending litigation between deceased-Mangilal and the present petitioners, regarding the sale of lands situated at Village Pothala Araji Nos. 2963, 2964, 2965, 2973, 2957, 2965/7779, 2967, 2968, and 2970, and that, the present petitioners denied to fulfill the sale of the said lands and transfer the possession of the same to deceased-Mangilal, despite receiving agreed consideration towards the same from him, and that, Mangilal passed away by suicide on 23/5/2011.

(3.) Thereafter, the concerned police authorities filed the charge-sheet against the petitioners no. 1 to 3, for the offences under Sec. 306 IPC, and against the petitioner no. 4 for the offences under Ss. 306 and 120B IPC; upon which the case was committed to the learned Additional District and Sessions Judge, Gangapur and the learned Court, vide the impugned order dtd. 22/9/2022, framed charges for the offence under Sec. 306 IPC against the present petitioners.