JAIKAB PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition against order dated 13.8.2005 passed by the Additional Sessions Judge, Faridkot whereby the present petitioner had been charged for the offence under Sections 306/34 IPC for abetting the commission of suicide by one Happy.

(2.) PROSECUTION case had been that Renu accused was in love with Happy for the last seven years and they had been writing letters to each other and had been meeting. On 5.12.2004 in the evening when Happy deceased along with his elder brother Danial was going somewhere then on the way accused Jaikab Pal and his son Babbu met them and after stopping Danial and Happy they told Happy that he should not think about Renu and leave her alone and if he does not do so then he will be finished. Happy took this thing to his heart and mind. Then, on the next day morning after writing a suicidal note, he committed suicide after hanging his body with rope. The matter was reported to the police. Police registered a case and investigated and then had challened the present petitioners Renu Bala, stated to be beloved of Happy and Jaikab and Amit Kumar, brothers of Renu Bala for the offence under Section 306/34 IPC.

(3.) IN this case, Happy had admittedly committed suicide since Renu and her brothers had not agreed to the marriage of Renu with him.