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Punjab & Haryana HC: Allegation of Harassment Alone Insufficient to Prove Abetment to Suicide - (17 Oct 2025)

CRIMINAL

Punjab and Haryana High Court observed that a mere allegation of harassment against the accused is insufficient to prove abetment to suicide under Section 306 of the IPC, emphasizing that concrete evidence is required to establish the offence beyond doubt.

Tags : HARASSMENT   SUICIDE   OFFENCE  

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