MARIAPPAN Vs. SUBBAN AND ORS.

JUDGEMENT

(1.) "Both people in a relationship have a mutual responsibility to end it gracefully rather than abruptly. One might disengage and walk out, but the other may find it difficult to move on in rest of the life" - said Neuropsychiatrist Dr E.S. Krishnamoorthy,

(2.) SUICIDE consists of a self killing inspired by deliberate intention of the deceased to put an end to his own existence. It was said so in R Vs Russel (1831 L Moor CC 356).

(3.) IT is the case of the prosecution that the suicide of Saravanan, who was alleged to have fallen in love with Amudha, was abetted by the accused 1 to 5, namely, Subban, Gunasekaran, Ganesan, Amudha and Kili @ Sakunthala. The death of Saravanan was on account of suicide is not a disputed fact. The only disputed fact is whether the death was on account of the abetment caused by the accused 1 to 5, as per the provisions of Section 107 of Indian Penal Code.