Kerala High Court
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“The essence of the offence of abetment of suicide is not what the deceased felt but what the accused intended.”

rajasthan high court
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“The petitioner argued that both the girls committed suicide by jumping into the canal after writing suicide note. As per report of handwriting expert also, the disputed writing show similarities with the standard writing.”

karnataka high court
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The Court stated that examination of contents of the suicide note and other attending circumstances if necessary to ascertain whether such person has committed the offence of abetment to suicide or not.

Bombay High Court
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    Bombay High Court: In a case filed by Lata (‘petitioner’) daughter of the deceased who committed suicide and left a

Madras High Court
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    Madras High Court: In a case related to allegation of murder and rape of a 12th standard school-girl, G.K.Ilanthiraiyan, J.

Case BriefsSupreme Court

“How an individual copes up with a threat- both physical and emotional, expressing (or refraining to express) love, loss, sorrow and happiness, varies greatly in view of the multi-faceted nature of the human mind and emotions.”

Case BriefsSupreme Court

‘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.

Case BriefsHigh Courts

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

Case BriefsHigh Courts

Gujarat High Court: A.S. Supehia, J., addressed a bail application revolving around a matter concerning a 20-page suicide note. Instant application was

Case BriefsSupreme Court

“To expect that the family of the deceased should be scouring the pages of the print and electronic media before reporting the crime is a mockery of the human condition.”

Case BriefsHigh Courts

Delhi High Court: Rajnish Bhatnagar, J., while addressing petition in regard to matrimonial discord resulting into husband committing suicide held that, “…deceased/husband appears

Case BriefsHigh Courts

Bombay High Court: V.M. Deshpande, J. allowed an appeal against the judgment of the trial court whereby the appellant was convicted under Section

Case BriefsHigh Courts

Delhi High Court: Brijesh Sethi, J. rejected a bail application filed under Section 348 read with Section 482 CrPC, in a very

Case BriefsHigh Courts

Delhi High Court: Sunil Gaur, J., dismissed a set of petitions filed by the husband and in-laws of the deceased impugning the order whereby they

Case BriefsHigh Courts

Gujarat High Court: The Bench of S.H. Vora, J., allowed an appeal made for granting of bail. The facts of the case

Case BriefsSupreme Court

Supreme Court: A Bench comprising of Uday U. Lalit and Dr D.Y. Chandrachud, JJ. allowed an appeal filed against the judgment of Bombay