Abetment of Suicide | ‘Frustrated on account of work pressure’; SC quashes case under S. 306 IPC
“The deceased was frustrated on account of work pressure and was feeling the pressure of working in two different districts.”
Abetment of suicide
24 years after a woman’s suicide, Supreme Court finds no evidence to convict accused for abetting the same
Supreme Court raised doubts that if prosecution version was to be believed, there had to be presence of syringe and needle or a container at the scene of occurrence.
Guilt under IPC Section 306 cannot be based on presumption: Supreme Court acquits man in wife’s 1993 suicide case
Supreme Court commented that “the criminal justice system of ours can itself be a punishment” as happened in the instant matter which started in 1993 and came to an end in 2024, after 30 years of suffering.
Abetment of Suicide| Quashing would result in miscarriage of justice as prima facie evidence supports trial: Calcutta High Court
Calcutta High Court noted that the victim was a minor on the date of the alleged suicide, which prima facie invoked Section 305 of the IPC.
Allegations in FIR against rape accused cannot be considered as abetment of suicide: Madhya Pradesh High Court
Madhya Pradesh High Court quashed the FIR and consequential criminal proceedings arising thereafter.
Supreme Court | 74-year-old lawyer gets bail in abetment of suicide case
In the case at hand, a man had shot himself dead following a monetary dispute with the 74-year-old Advocate’s sone and two others.
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Abetment of suicide by wife and mother-in-law of deceased? P&H HC finds out
Punjab and Haryana High Court: Vikas Bahl, J., granted bail to mother-in-law and wife alleged to have incited husband to commit suicide.
Woman commits suicide due to alleged illicit relationship of husband; mother registers case but seeks to withdraw stating she had lodged report under ‘rage’ | Bom HC Demystifies
Bombay High Court: Division Bench of M.S. Sonal and Pushpa V. Ganediwala, JJ., quashed the charges of abetment of suicide and other offences
Reprimand for indiscipline does not amount to abetment of suicide of a “hypersensitive” student: SC
‘Spare the rod and spoil the child’ an old saying may have lost its relevance in present days and Corporal punishment to the child is not recognised by law but that does not mean that a teacher or school authorities have to shut their eyes to any indiscipline act of a student.
Stalker consumes poison in front of a girl’s house. Can she be tried for abetment of suicide? SC answers
‘Abetment’ involves mental process of instigating a person or intentionally aiding a person in doing of a thing.
Husband and Wife consumed pesticide after a quarrel, wife died but husband survived. Will allegation of abetment of suicide on husband survive? SC explains
Supreme Court: The Division Bench of M.R. Shah and Aniruddha Bose, JJ., while addressing a matter noted that, Abetment by a person
J&K and Ladakh HC | Would refusal to repay loan amount to abetment of suicide? HC answers
Jammu & Kashmir and Ladakh High Court: While dealing with the intriguing question regarding criminal liability of a debtor of abetment of
Can mere dishonour of cheque amount to abetment of suicide? Bom HC decides
Bombay High Court: The Division Bench of V.K. Jadhav and Shrikant D. Kulkarni, JJ., held that, Mere dishonour of cheque and refusal
All HC | Woman commits suicide after various cases against her, being subjected to harassment at matrimonial home. Can a case of abetment of suicide be established? HC discusses
Allahabad High Court: Dinesh Kumar Singh-I, J., while discussing abetment of suicide, stated that: “…if some act either of omission or commission
Bom HC | A fatal impulse or an ill-fated thought of the deceased cannot fray the fabric of S. 306 IPC; Acquittal of in-laws for abetting suicide of woman upheld
Bombay High Court: K.R. Shriram, J., dismissed an appeal filed against the order of the trial court whereby the respondent-accused were acquitted of
Bom HC | Law does not permit trial court to reconstruct a new theory of its own from residual parts of prosecution evidence to convict the accused
Bombay High Court: K.K. Sonawane, J., allowed an appeal filed against the order of the trial court whereby the appellant was convicted
Bom HC explains “abetment by instigation” while acquitting in-laws of offences punishable under Ss. 306 and 498-A IPC
Bombay High Court: K.R. Shriram, J., dismissed an appeal filed against the order of the trial court whereby it had acquitted of the
Del HC | Offensive conduct under S. 498-A IPC of a nature so as to drive woman to commit suicide not necessarily to be in connection with demand of dowry
Delhi High Court: Vibhu Bhakru, J. dismissed a criminal appeal filed against the trial court whereby the appellant was convicted for offences punishable under
Del HC | Anticipatory bail denied to teacher of Class VII student who committed suicide and left suicide note implicating her
Delhi High Court: Brijesh Sethi, J. rejected a bail application filed under Section 348 read with Section 482 CrPC, in a very