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P&H High Court Says Suicide Note Not Enough to Charge With Abetment - (08 Jun 2018)

Punjab and Haryana High Court has ruled that charges of abetment to suicide cannot be leveled if a “person of weak mentality” names somebody in his suicide note but a subsequent investigation fails to establish the accused person’s guilt.

Tags : PUNJAB AND HARYANA HIGH COURT   SUICIDE  

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