- (1.) Since both the revision petitions arise out of same impugned order and a short question is involved, therefore, with the consent of the parties, both these revision petitions were heard together and are being decided by this common order at this stage.
(2.) The petitioners have preferred these revision petitions against the order dated 20.06.2014 passed by the learned Additional Sessions Judge, No.6, Jodhpur Metropolitan in Sessions Case No.4/2014 whereby he has ordered to frame the charge against the petitioners for the offence under Section 306/34 IPC.
(3.) The brief facts of the case are that on 09.01.2014, one Mangla Ram, father of deceased Manohar Lal, lodged a written report alleging therein that his son (deceased) was a property dealer and on that day, when he did not return to home, he made inquiry about him then he came to know that his dead body is lying in an under-constructed building, where he committed suicide. On this report, the SHO, PS Luni, Jodhpur registered Marg No.2/2014 and initiated inquiry under Section 174 Cr.P.C. On 10.01.2014, the complainant again lodged a written report alleging inter alia that the petitioners-accused pressurized his son to pay the due amount to them and under this pressure, his son committed suicide and a suicide note was also found in his pocket.;