M. ARJUNAN Vs THE STATE REP. BY ITS INSPECTOR OF POLICE
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-001550-001550 / 2018
Diary number: 40463 / 2015
Advocates: VIKASH SINGH Vs
M. YOGESH KANNA
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 1550 OF 2018 (Arising out of SLP(Crl.)No.382 of 2016)
M. ARJUNAN Appellant(s)
VERSUS
THE STATE REP. BY ITS INSPECTOR OF POLICE Respondent(s)
J U D G M E N T
BANUMATHI, J.:
(1) Leave granted.
(2) This appeal arises out of judgment of the High Court of
Judicature at Madras in Criminal Appeal No.375 of 2007 dated 7th
September, 2015 in and by which the High Court affirmed the
conviction of the appellant-accused under Section 306 I.P.C.
and reduced the sentence of imprisonment of the appellant from
three years to three months.
(3) Case of the prosecution is that on 2nd December, 2001, the
appellant-accused advanced a sum of Rs.80,000/- by way of debt
to the deceased, by name – Rajagopal, and to that effect he
obtained a promissory note. On 7th December, 2002, the
appellant-accused demanded Rs.50,000/- towards the interest and
another Rs.50,000/- towards principal amount. On 21st June,
2003, in the presence of some witnesses, the deceased stated
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that he would discharge the entire loan amount; but he was not
able to keep up his promise. Due to the alleged torture by the
appellant-accused, on 21st June, 2003 at about 11:50 p.m. the
deceased committed suicide. The deceased is said to have left
suicide note (M.O.1) stating that he is unable to repay the
loan and taking the extreme step.
(4) Upon consideration of oral evidence and suicide note
(M.O.1), the Trial Court held that the prosecution has
established the guilt of the accused under Section 306 I.P.C.
and sentenced him to undergo rigorous imprisonment for three
years and also imposed fine of Rs.500/-.
(5) In the appeal filed by the appellant-accused, the High
Court held that the receipt of money and the execution of the
promissory note and the alleged torture committed by the
appellant has been proved by the prosecution. Referring to the
evidence of PW-1 to PW-5, who are the wife, daughters and the
sons of the deceased, and also suicide note (M.O.1), the High
Court has held that the prosecution has clearly established the
guilt of the appellant-accused under Section 306 I.P.C. and on
those findings affirmed the conviction of the appellant-
accused; but reduced the sentence of imprisonment, as aforesaid
in para ‘2’.
(6) We have heard Mr. S. Hari Haran, learned counsel appearing
for the appellant, and Mr. M. Yogesh Kanna, learned counsel
appearing for the respondent-State of Tamil Nadu and also
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perused the impugned judgment and the evidence/materials on
record.
(7) As pointed out by the High Court, of course PW-1 to PW-5
have spoken about the borrowing of money by the deceased and
also the execution of the promissory note. The sheet anchor of
the prosecution’s case to prove the guilt of the accused is the
suicide note (M.O.1)-written by the deceased. On perusal of
suicide note (M.O.1), it is seen that in M.O.1 the deceased has
written about the financial difficulties faced by him and his
inability to meet the financial crunch and also his inability
to repay the same. The tenor of M.O.1 only shows that the
deceased was subjected to pressure for payment and was facing
the financial difficulty. In M.O.1 (letter) there is nothing
to indicate that there was instigation by the appellant-accused
which had driven the deceased to take the extreme step of
committing suicide.
(8) The essential ingredients of the offence under Section 306
I.P.C. are: (i) the abetment; (ii) the intention of the accused
to aid or instigate or abet the deceased to commit suicide.
The act of the accused, however, insulting the deceased by
using abusive language will not, by itself, constitute the
abetment of suicide. There should be evidence capable of
suggesting that the accused intended by such act to instigate
the deceased to commit suicide. Unless the ingredients of
instigation/abetment to commit suicide are satisfied, accused
cannot be convicted under Section 306 I.P.C.
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(9) In our considered view, in the case at hand, M.O.1-letter
and the oral evidence of PW-1 to PW-5, would not be sufficient
to establish that the suicide by the deceased was directly
linked to the instigation or abetment by the appellant-
deceased. Having advanced the money to the deceased, the
appellant-accused might have uttered some abusive words; but
that by itself is not sufficient to constitute the offence
under Section 306 I.P.C. From the evidence brought on record
and in the facts and circumstances of the case, in our view the
ingredients of Section 306 I.P.C. are not established and the
conviction of the appellant-accused under Section 306 I.P.C.
cannot be sustained.
(10) In the result, the impugned order is set aside and
the appeal is allowed.
..........................J. (R. BANUMATHI)
..........................J. (INDIRA BANERJEE)
NEW DELHI, DECEMBER 4, 2018.