- (1.)THIS is a criminal revision petition under Section 397 read with section 401 of the Code of Criminal Procedure against the order dated 1st November, 2007 passed by Sh. V. P. Vaish, the learned ASJ, Rohini, Delhi directing the framing of charges against the petitioners Ashok Kumar and Narender Kumar Yadav under section 306/34 IPC in case FIR No. 625 registered by S. P. Badli police station.
(2.)BRIEFLY stated facts leading to the filing of the present petition are that on 14th December, 2003, on the basis of information received from PCR, local police of Badli police station went to S-41, Badli Industrial Area, Delhi where they a dead body was found hanging from a ceiling fan. On investigation, a suicide note was recovered from the dead body. The said suicide note read as under:
"i have to take Rs. 4,000/- from Kashi, who was gone to his native place. His brother is Virender Bisht (at some places it is shown "birender". I have no complaint against virender Bisht. I have not hanged myself of my own will. This has been done in the last moment, because foreman, Narender Yadav of S-41 and owner, Ashok Nagpal of S-41 used to harass me daily saying that they will oust me from the job, while after being unemployed, I have no other alternative (mere pas aur koi chara nahi hai.)"

(3.)THE police investigated the matter and recorded the statement of various witnesses including one of Agvir Singh Bisht who is the cousin of the deceased bir Bahadur. After investigation a charge sheet under Section 306/34 IPC was filed against both the petitioners. The petitioners feeling aggrieved by the said order have chosen to file the present revision petition.