D.A. MACGILLIVARY Vs. STATE

JUDGEMENT

(1.) The accused-petitioner, who was the Principal, Calcutta Girls High School, has been charged under section 306, I.P.C. by Sri B. N, Chakraborty, Sessions Judge, City Sessions Court, 12th Bench, Calcutta, for abetment of suicide of her school student, Babita Roy Chowdhury.

(2.) The particulars mentioned in the charge are that on 16-2-84 the accused petitioner as Principal of the aforesaid school wrongfully confined Babita, a student of Class X-B of the school and unnecessary put her into severe mental pressure and torture and compelled her "in extorting a document" admitting her guilt as a result of which the said Babita Roy Chowdhury at about 17-35 hours on the same date committed suicide at her residence and as such the accused-petitioner abetted the commission of her suicide.

(3.) The reasons for framing such charge against the petitioner, as given by the learned Sessions Judge, are that there are strong circumstances against the accused-petitioner which reasonably forms a basis of framing the charge against her.