K RAVIKUMAR Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that the petitioner has come forward with this petition seeking the relief of quashing the proceedings pending against him in P.R.C.No.8 of 2006 on the file of the learned Judicial Magistrate, Pondicherry.

(2.) THIS is a very unfortunate case, wherein a student of II Year B.Tech. Course, Pondicherry Engineering College, Pondicherry has taken an extreme decision to put an end to his life by committing suicide by hanging, as he has obtained less marks in Mathematics than his expectation, as a result of which, the petitioner, who is the lecturer in Mathematics, Annamalai University, Chidambaram, has been implicated in this case for the alleged offence under Section 306 I.P.C., on the allegation that because of his negligent and careless correction of papers, awarded 20 marks in the place of 54 and 61 marks, given after revaluation by other lecturers and as such, he has abetted the victim student to commit suicide.

(3.) APART from the complaint given by the mother of the victim as stated above, the father of the victim has also made a representation to the Pondicherry Government seeking action against the teaching staff for their reckless and hasty correction of answer papers. On such representation, an enquiry was conducted. The authorities were also directed for re-valuation. In the re-valuation, the victim is said to have secured more marks, as a result of which, the case was altered into one under Section 306 I.P.C.