Bombay High Court: V.M. Deshpande, J. allowed an appeal against the judgment of the trial court whereby the appellant was convicted under Section 305 (abetment of suicide of child or insane person) of the Penal Code, 1860.

The appellant’s son had committed suicide by hanging himself. He left behind a suicide note wherein he had mentioned that his father, the appellant, was habitual to drinking. According to the prosecution, the deceased was under great stress due to the appellant’s behavior and, therefore, committed suicide. The appellant faced trial and was convicted as aforesaid. Aggrieved thereby, he filed the instant appeal.

The High Court referred to Section 107 (abetment of a thing) as well as Sections 305 and 306 and noted that the law on abetment to commit suicide is well crystallised by numerous decisions of the Supreme Court. It was also stated that the only difference between Sections 305 and 306 IPC is that Section 305 is a punishing section for abetting the suicide of an insane or a child, whereas Section 306 is a punishing section for the accused who abetted any other person to commit suicide. However, said the Court: “The parameters for deciding the fact under Section 305 and 306 IPC are identical.”

The Court noted various admitted facts on record and observed: “The admitted position also speaks that the mother of the deceased was a psychic patient having nothing to do with the drinking of the appellant. Therefore, he used to be always under depressing conditions. Different persons may react differently to the same situation. Therefore, merely because the deceased by writing a note mentioning about the drinking habit of his father and committed suicide, in my view, it cannot be treated as an abetment, especially when the prosecution evidence falls short to show that there used to be ill-treatment at the hands of the appellant under the influence of liquor to the deceased so as to drive the deceased to take the extreme step of his life.”

The Court was of the view that the trial court had swayed away with the fact that the deceased boy committed suicide for an admitted position that the appellant was a drunkard. However, according to the Court: “Merely drinking can never be an abetment for a person to commit suicide.”

Accordingly, on the representation of the entire prosecution case, the Court allowed the instant appeal and set aside the conviction of the appellant as recorded by the trial court. [Ramrao Kisan Rathod v. State of Maharashtra, 2020 SCC OnLine Bom 29, decided on 04-01-2020]

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