ANANT KUMAR DENIAL Vs. STATE OF C.G

JUDGEMENT

(1.) The complainant/Applicant has filed this criminal revision under Section 401 of the Code of Criminal Procedure being aggrieved by the judgment dated 31-8-2001 passed by the learned Additional Sessions Judge, Raigarh in Sessions Trial No. 10/2001 by which Respondents No. 2 to 4 have been acquitted by the learned Additional Sessions Judge for the charge under Section 306 of the IPC.

(2.) As per the prosecution story deceased Belma W/o complainant/revisionist Anant Kumar Denial committed suicide on 18-8-2000 at 9.30 in the night at village-Jemura, P.S. Kharasia, District-Raigarh.

(3.) The allegations against the Respondents No. 2 to 4 are that the deceased committed suicide on account of the abetment by the Respondents No. 2 to 4 because when the deceased was working as A.N.M. (Nurse) since last two years at Sub-Primary Health Center, Jaimura, the accused were regularly making false complaints against the deceased to her senior officers and they also humiliated and tortured her in front of the village panchayat and on account of this torture and humiliation the deceased committed suicide on the above date. The police after investigation filed challan against the accused/Respondents and after trial learned Additional Sessions Judge acquitted all the accused persons vide judgment mentioned above on the ground that making complaint to the senior officers about the work and conduct of any employee does not come under the preview of abatement.