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SC: Asking Woman to Not Live if She Can’t Live Without Marrying Her Lover Isn’t Abetment to Suicide - (22 Jan 2025)

CRIMINAL

SC has observed that a remark such as asking the deceased to not be alive if she cannot live without marrying her lover will not gain status of abetment. There needs to be a positive act that creates an environment where deceased is pushed to an edge in order to sustain charge of Section 306 IPC.

Tags : SUPREME COURT   ABETMENT TO SUICIDE   SECTION 306  

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