AMRITA LATORIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) This criminal revision is directed against order dated 15.05.2015 passed by the Court of Additional Sessions Judge, Pawai, District-Panna, in Sessions Trial No.32/2015, whereby learned Additional Sessions Judge had framed a charge against applicant Amrita Latoriya under section 306 of the Indian Penal Code for having abetted suicide of her husband Anupam Latoriya.

(2.) The facts necessary for disposal of this criminal revision may briefly be stated thus:

(3.) At around 3:30 p.m., the same day, deceased Anupam consumed sulphas tablets and was admitted to the hospital. He breathed his last two days later in the hospital. Before committing suicide, he wrote a suicide note, wherein he held his wife Amrita squarely responsible for his suicide because she failed to adjust with his family and did nothing for them in 3 years. He also lamented the fact that in this country, the law is heavily skewed in favour of women and there was no law to protect harassed men.