SC: Mere Quarrel on Day of Occurrence Does Not Attract Offence of Abetment of Suicide U/s 306 IPC - (15 Sep 2021)
CRIMINAL
Supreme Court has observed that mere quarrel on the day of occurrence cannot attract the offence of abetment of suicide under section 306 of the Indian Penal Code, 1860. The Court has reiterated that mere harassment without any positive action on the part of the accused proximate to the time of occurrence which led to the suicide would not amount to an offence under Section 306.
Tags : SUPREME COURT OFFENCE OF ABETMENT OF SUICIDE U/S 306 IPC
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