IRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP accepts notice for respondent No.1.

(2.) The charge sheet is filed for the offences punishable under Ss. 306 and 324 of IPC alleging that the wife of the petitioner-accused abettes his wife to commit suicide by assaulting and abusing her in filthy language.

(3.) The learned counsel for the petitioner submits that merely insulting the deceased by using abusive language will not, by itself, constitute the abetment of suicide. In support, he places reliance on the decision of the Hon'ble Supreme Court in the case of Geo Varghese vs. State of Rajasthan and another, 2021 SCC Online SC 873.