ANKITA GOYAL Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) By this present criminal revision under Section 397 read with section 401 of Cr.P.C., 1973 the petitioner is being aggrieved by the order dated 21.6.2016 passed by the Sessions Judge,Ujjain, District-Ujjain in Sessions Trial No. 159/2016 (Annexure P/1) in which the trial Court has framed charge against the petitioner for offence under Section 305 of the IPC.

(3.) As per prosecution case, on 10.2.2014, Police Station Chimanganj Mandi Ujjain received an information that one dead body was lying in the Undasa pond (Talab), which is identified as deceased Pawan,who was studying in Class-9th in Active English High School, Ujjain and he has committed suicide. On this information, the Police registered a merg and during the enquiry Police seized a suicide note in which it was mentioned that the present petitioner and one another Teacher used to threat him and demand of money. Due to this reason, Pawan has committed suicide. The Police sent the suicide note to the hand writing expert and after received the expert report, registered a crime for offence under Section 305 of the IPC against the present petitioner and another Teacher.