PANKAJ BHANDARI,J. - (1.) Accused-petitioner has preferred this Revision Petition aggrieved by order dated 03.04.2017 passed by Additional Sessions Judge No.12, Jaipur Metropolitan whereby the Court has framed charges against the petitioner for offence under Sections 306, 386 IPC.
(2.) Briefly stated the facts of the case are that on 13.11.2010 Noratmal Agarwal submitted a written report to the effect that his son Mahendra has committed suicide. A suicide-note dated 10.11.2010 written in the writing of his son was recovered wherein the deceased has mentioned the name of the persons who were responsible for his death. Prior to the death of Mahendra, his father submitted two complaints dated 9.11.2010 and 10.11.2010 alleging that Mahaveer Singh and two other persons have threatened his son. The police after investigation submitted charge-sheet on 14.2.2011 against Mohan, Ashutosh Kumar, Manoj and thereafter against Mahaveer Singh.
(3.) The trial Court by judgment dated 27.6.2013 acquitted two of the accused and convicted Mahaveer Singh and Mohan Meena. The present charge-sheet against the petitioner was filed on 20.11.2014. Vide impugned order the Court has framed charges under Sections 306 and 386 of IPC against the petitioner.;