GAJADHAR PRASAD PATEL Vs. STATE OF M P

JUDGEMENT

(1.) THIS matter is listed after notice for final disposal.

(2.) HEARD the Counsel for the parties and perused the records.

(3.) SHRI Singh, learned Senior Counsel submits that the materials on record filed with challan do not attract any of the ingredients of Section 107, IPC, therefore, prima facie, no case under Section 306, IPC is made out; the only material which weighed with consideration of the Trial Judge for framing a charge under Section 306, IPC is a suicide note which does not ascribe a specific intentional act to facilitate the commission of offence. The suicide note on english translation reads as under: