Narendra Sahebrao Patil And Others Vs State Of Maharashtra
.... urther, if the person committing suicide is hypersensitive and the allegations attributed to the accused is otherwise not ordinarily expected to induce a similarly situated person to take the extreme step of committing suicide, it would be unsafe to hold the accused guilty of abetment of suicide ...
Bombay High Court (Aurangabad Bench)
Balbina Tandon & Ors. Vs State Of West Bengal & Ors.
.... ce on the accused and with a view to spite him due to private and personal grudge.” (ii) Thereafter the case of State of A.P. v. Gourishetty Mahesh reported in (2010) 11 SCC 226, this Court observed that the power under Section 482 of the Code of Criminal Procedure is wide and they require ...
Calcutta High Court (Appellete Side)
Shubham @ Tejas Gupta Vs State Of Madhya Pradesh And Others
.... l in assessing the facts and circumstances of each case and the evidence adduced in the trial for the purpose of finding whether the cruelty meted out to the victim had in fact induced her to end the life by committing suicide. If it appears to the Court that a victim committing suicide was hype ...
Madhya Pradesh High Court (Gwalior Bench)
Ashok Lohia Vs State Of Chhattisgarh
.... f it transpires to the court that a victim committing suicide was hypersensitive to ordinary petulance, discord and differences in domestic life quite common to the society to which the victim belonged and such petulance, discord and differences were not expected to induce a similarly circumstan ...
Chhattisgarh High Court
Mahesh And Others Vs State Of Maharashtra And Others
.... de in which case an instigation may have been inferred. A word uttered in the fit of anger or emotion without intending the consequences to actually follow cannot be said to be instigation.” 25. A two-Judge Bench of this Court in Chitresh Kumar Chopra v. State (NCT of Delhi); (2009) 16 SCC ...
Bombay High Court (Aurangabad Bench)
Yadaram Laxminarayana Vs State Of A.P.
.... ing to do with either the harassment of the deceased or her death, for which reason, A2 to A4 were acquitted. The State did not prefer any appeal against the acquittal of the accused A2 to A4 or the acquittal of A1 under Section 302 of IPC. 6. As seen from the evidence of P.W.1 and the othe ...
High Court For The State Of Telangana:: At Hyderabad
Akash Sharma Vs State Of Chhattisgarh
.... 306 IPC is not sustainable. 20. Hon’ble the Supreme Court in S. S. Chheena Vs. Vijay Kumar Mahajan (2010) 12 SCC 190, held as under:- “25. Abetment involves a mental process of instigating a person or intentionally aiding a person in doing of a thing. Without a positive act on the par ...
Chhattisgarh High Court
Ashabai Kundalik Chate And Ors Vs State Of Maharashtra And Ors
.... ft the company of the husband of her married sister and she was alone on the road is false. No such probability is created. In any case, even if it is presumed that the prosecution wanted to move on her own on that day and she wants some space for herself, that circumstance could not have create ...
Bombay High Court (Aurangabad Bench)
Rajesh S/O Mathuradas Advani And Another Vs State Of Madhya Pradesh
.... ntents of the alleged suicide note do not in any way make out the offence against the appellant. The prosecution initiated against the appellant would only result in sheer harassment to the appellant without any fruitful result. In our opinion, the learned single Judge seriously erred in holding ...
Madhya Pradesh High Court (Indore Bench)
Kuldeep Singh And Others Vs State Of Punjab And Others
.... t acts of instigation to commit suicide. Mere allegations of harassment without there being any positive action proximate to the time of occurrence on part of the accused which led or compelled the person to commit suicide would not be sufficient to implicate a person under Section 306 of the In ...
High Court Of Punjab And Haryana At Chandigarh
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