23 years after his wife's death, a man walks free as SC sets aside his conviction for abetting her suicide based on 'speculations' and 'inferences'

23 years after his wife’s death, a man walks free as SC sets aside his conviction for abetting her suicide based on ‘speculations’ and ‘inferences’

“The Trial Court and the High Court speculated on the unnatural death and without any evidence concluded only through conjectures, that the appellant is guilty of abetting the suicide of his wife.”