S.BALASUBRAMANIAM Vs. STATE

JUDGEMENT

(1.) This revision is preferred by the sole accused in S.C.No.37 of 2021 on the file of the III Additional City Civil Court, Chennai, challenging an order passed by the learned Sessions Judge in Crl.M.P.No.4969 of 2021, which the revision petitioner has filed seeking his discharge from the case.

(2.) The brief facts of the case are as follows :

(3.) The learned counsel for the revision petitioner argued that even assuming the prosecution line of incident is accepted as true, still it only indicates that the boy might have been hyper-sensitive, and at can never be construed as an abetment to suicide within the meaning of Sec. 306 IPC., He relied on the judgments of the Hon'ble Supreme Court in State of West Bengal Vs. Indrajit Kundu and Others [2019 10 SCC 188] and S.S.Cheena Vs. Vijay Kumar Mahajan and another [2010 12 SCC 190].