KANDI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE applicants have preferred the present revision application against the order dated 25.6.2011 passed by the learned Third Additional Judge to Fourth Additional Sessions Judge, Damoh in S.T.No.117/2011, whereby the charges of offence punishable under sections 306 or 306 read with section 34 of IPC were appended against the applicants.

(2.) THE prosecution's case, relating to the present revision, in short, is that, the deceased had committed suicide because the applicants made an allegation of theft upon the deceased and also a threat was given to him to assault and to abduct him.

(3.) ON the basis of the aforesaid discussion, it appears that an apparent illegality has been done by the learned Additional Sessions Judge in passing the order dated 25.6.2011. Consequently, the revision filed by the applicants is hereby allowed. The order dated 25.6.2011 passed by the learned Additional Sessions Judge is hereby set aside. The applicants are discharged from the charge of offence punishable under section 306 or 306 read with section 34 of IPC.