BEANT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner is wife of Gurjinder Singh who committed suicide by consuming poison on 19.05.2010. The petitioner has been charged for the offence under Section 306 IPC, alleging that she had abetted the commission of suicide by harassing him.

(2.) Counsel for the petitioner has submitted that the allegations against the petitioner is that her in-cordial relations with the mother of Gurjinder Singh and her refusal to resume cohabitation persuaded the deceased to commit suicide.

(3.) Counsel for the petitioner has contended that the necessary ingredients of abetment if seen in context to the definition of abetment under Section 107 read with Section 306 IPC, are not fulfilled as such, it is a fit case where the order framing charges under Section 307 IPC should be quashed.