AMAIED @ ATTU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal revision petition filed by the petitioners against the order dtd. 10/4/2023 passed by the learned Sessions Judge, Banswara, in Sessions Case No. 49/2023, by which the learned Trial Court has framed the charges against the petitioners for offence under Sec. 306 IPC.

(2.) Brief facts of the case are that complainant Tabrej Mohammad filed an FIR No. 435/2020 at Police Station Kotwali Banswara, District Banswara to the effect that his younger brother Gulrej Mohammad lend some money from the accused- petitioners. The accused persons harassed his brother for demand of money. On 6/11/2020 at about 6.15 p.m. his younger brother committed suicide. On this report, a case was registered against the petitioners.

(3.) After investigation, Police submitted charge-sheet against the present petitioners and thereafter the case was committed for trial before the Sessions Judge, Banswara, where the charges of the case were framed against the accused petitioners.