AMARNATH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) The short question arising for consideration in this appeal is "whether the suicide by the appellant's wife on account of the appellant's alleged extra-marital relations with his sister-in-law, co-accused Sushila Bai (appellant's elder brother's wife), would amount to abetment to commit suicide under Section 107 of IPC for sustaining his conviction under Section 306 of IPC?".

(3.) The factual score, as put-forth by the prosecution, is that the appellant was married with deceased Srimanthi about 3 years prior to the date of the incident i.e.14.4.1996, on which date, she committed suicide by hanging herself in her matrimonial house.