Bombay High Court: K.R. Shriram, J., dismissed an appeal filed against the order of the trial court whereby it had acquitted of the offences punishable under Sections 498-A, 306, 201 read with Section 34 Penal Code, 1860.
The accused were the in-laws of the deceased. The complainant (father of the deceased)and harassed her due to the non-fulfilment of their demand. Further, it was alleged that subsequent to the harassment, the accused persons murder the deceased. However, during the trial, the charge of murder against the accused persons was altered to that of the abetment of suicide. At the conclusion of the trial, the trial court acquitted all the accused. Aggrieved thereby, the State approached the High Court in the instant appeal.
The High Court considered the findings of the trial court and held that the offence under Section 498-A (husband or relative of husband of a woman subjecting her to cruelty) was not established as the demand of money, such as alleged by the complainant, could not be proved by the prosecution.
Coming to the charge under Section 306 (abetment of suicide), the High Court, relying on Sanju v. State of M.P., (2002) 5 SCC 371, explained: “Here is the case of abetment by instigation. The word ‘instigate’ means to goad or urge or forward or to provoke, incite, or encourage to do an untoward act which that person would have otherwise not done. It is also well settled that in order to amount to abetment, there must be mens rea. Without knowledge or intention, there can be no abetment and the knowledge and intention must relate to the act said to be abetted, i.e., suicide, in this case. In order to constitute ‘abetment by instigation’, there must be a direct incitement to do the culpable act. The word ‘instigate’ denotes incitement or urging to do some drastic or unadvisable action or to stimulate or incite. Presence of mens rea, therefore, is the necessary concomitant of instigation.”
It was noted that in the instant case, “There is no evidence to suggest or indicate that the accused knew or had reason to believe that deceased would commit suicide. Even if any acts or words uttered by the accused or their conduct are sufficient to demean or humiliate the deceased and even to drive the deceased to suicide, such acts will not amount to instigation or abetment of commission of suicide, unless it is established that the accused intended by their acts that the deceased must commit suicide. It is not enough if the acts of the accused cause persuasion in the mind of the deceased to commit suicide.”
The offence under Section 201 (causing disappearance of evidence of offence, or giving false information to screen offender) was also held to be not proved. Therefore, the order of the trial court was upheld and the instant appeal was dismissed. [State of Maharashtra v. Vijay Maruti Bombale, 2019 SCC OnLine Bom 5985, decided on 19-12-2019]
