Jeetu Ram Vs Vikramjit and others

High Court Of Punjab And Haryana At Chandigarh 8 Nov 2011 Criminal Revision No. 1861 of 2011 (O and M) (2011) 11 P&H CK 0192

Bench: Single Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Criminal Revision No. 1861 of 2011 (O and M)

Hon'ble Bench

Ranjit Singh, J

Final Decision

Dismissed

Acts Referred

Penal Code, 1860 (IPC) - Section 306

Judgement Text

Translate:

Ranjit Singh, J.@mdashThe petitioner has filed this revision petition against the order of acquittal of respondents u/s 306 IPC. The Appellate Court has relied upon a judgement of Hon''ble Supreme Court reported as Gangula Mohan Reddy Vs. State of Andhra Pradesh, 2010 (1) RCR 603 , which applies to the facts of the present case. The deceased was working as a servant with the respondents and was levelled with the allegation of committing theft. He had committed suicide. The Supreme Court under similar circumstances found that no case of abetment would be made out. Moreover, it has been held by the Hon''ble Supreme in Bhim Singh Vs. State of Haryana, that even if some other view is possible, that would not be a ground to interfere in the order of acquittal. No case for interference in the order of acquittal, thus, is made out.

2. Dismissed.

Delhi HC