Section 306 (abetment of suicide) Archives

Issuing a legal notice and filing a complaint case against someone, would that amount to abetment of suicide? Del HC deciphers [Detailed Analysis]

Delhi High Court: Manoj Kumar Ohri, J. expressed that, Abetment involves a mental process of instigating a person or intentionally aiding a

Case Briefs High Courts

Bom HC | In-laws acquitted of offences under Ss. 306 and 498-A, veracity of dying declaration of deceased doubted

Bombay High Court: In absence of convincing evidence for sustaining the conviction of the appellants (in-laws), Sadhana S. Jadhav, J. reversed the trial