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Del HC: Abetm. of Suicide’s Trial Can’t Solely be Based on Mention of Person's Name in Suicide Note - (11 Apr 2024)

CRIMINAL

Delhi High Court has held that mere mention of the name of certain individuals in the suicide note, stating therein that they are responsible for his death cannot ipso facto be the sole basis for putting the accused to face trial or for conviction under Section 306 of Indian Penal Code, 1860.

Tags : DELHI HIGH COURT   SUICIDE NOTE   ABETMENT OF SUICIDE   SECTION 306 OF IPC  

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