HARIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Sruthi was a student who cherished the dream to pursue the profession of a nurse. She belonged to a financially backward family. It is a hard reality that huge amount is needed for pursuing higher education. She approached a bank several times to grant her education loan. The bank rejected her applications. In despair, she committed suicide by consuming pesticide. Two officers of the bank now face prosecution for abetting her suicide.

(2.) The deceased had consumed pesticide on 17.04.2012. She was admitted in the hospital on the same day. She died at 07.40 hours on 30.04.2012. The autopsy report reveals that her death was due to poisoning.

(3.) The second respondent, who is the brother of the deceased, gave first information statement to the police in the matter at 08.30 hours on 30.04.2012. On the basis of that statement, Crime No.440/2012 of Kottayam West Police Station was registered under Section 306 of the Indian Penal Code (for short 'I.P.C'). Initially, the first petitioner was the only accused in the case. Subsequently, the second petitioner was implicated as the second accused in the case. After completing the investigation of the case, the police filed Annexure-A final report (charge sheet) against the petitioners for the offence punishable under Section 306 read with 34 I.P.C.