SC: Recoveries U/S 27 of Evidence Act Alone Cannot Sustain Conviction; 1988 Murder Acquittal Restored  ||  SC: Successive Impleadment Applications are Barred by Res Judicata under Different CPC Provisions  ||  Supreme Court Halts Coercive Measures in CJP Protest Cases, Directs Release of Minors  ||  Supreme Court: National Commission for Scheduled Castes Lacks Power to Pass Binding Orders  ||  Bombay HC: Alleged Illegal Arrest Alone Cannot Trigger Contempt Action Against Police  ||  Bombay HC Quashes Order against Taiwan National, Says Online Study Didn't Breach Visa Rules  ||  P&H High Court Issues Directions on LADC Scheme After Reviewing Lawyers' Objections  ||  Allahabad HC: Suspension of Sentence Plea Need Not Take Priority if Appeal is Ready  ||  Allahabad High Court: Surcharge Recovery From Pradhan Must Follow Panchayat Raj Act Procedure  ||  Allahabad HC Directs IB Probe into 4 Lucknow Lawyers, Raises Concern over Lawyer-Police Nexus    

Rajasthan HC: Teacher's Reprimand for Poor Attendance and Performance is Not Abetment of Suicide - (28 Jul 2026)

CRIMINAL

Rajasthan High Court quashed charges under Section 305 IPC against teachers, holding that reprimanding a student for poor attendance, academic performance or indiscipline does not amount to abetment of suicide unless there is evidence of instigation, intentional aid or the requisite mens rea.

Tags : TEACHER; ATTENDANCE; ABETMENT OF SUICIDE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved