AMITAVA LALA,J. - (1.) THE complainant is mother of the deceased Manoj Kumar. She filed the impugned First Information Report (hereinafter called as 'F.I.R.') on 6th April, 2005. It appears from the F.I.R. that her son was working in the Computer Cell of the Agra University since 20th May, 2000. He had been working with full honesty. There had been no complaint against her son. Suddenly he was falsely charged with leakage of one paper of B. Com. Second year without making any enquiry by the present Vice -Chancellor. He got him suffered serious mental and physical torture by asking his shadow to lift him and beat by detaining him in the locked room for 6 -7 hours. Under the orders of the Vice -Chancellor, Manchanda and Ramesh Sharma had also harassed him mentally. On the fateful day in the morning at about 10.25 a.m. he appended his signature by going to his duty and during his duty in the University he had eaten something on account of which his condition became critical. He was taken to the hospital where he died.
(2.) BEFORE his death he wrote a letter/suicide note as follows : "I Manoj Kumar is working in the confidential Computer Cell. I was summoned in the office by Dr. Subhash Manchanda, Secretary to the Vice -Chancellor on 3 -4 -2005 in the noon by telephone. And handed over the papers of B.Com and M.Com for typing. At that point of time Dr. H.P. Sinha, Dr. A.K. Saxena, Hari Singh and Yogendra Kumar Savita were present there in the office. No enquiry was made from these persons and charges were imposed upon me directly. And the Vice -Chancellor has detained me for 6 hours in a room by asking his Security Guard for the same and have been beaten. Whereas no enquiry was done against additional other employees Dr. Subhash Manchanda, Dr. H.P. Sinha, and A.K. Saxena, Hari Singh and Yogendra Kumar Savita. And all charges were imposed upon me as I have leaked the papers of B.Com Second year I am being removed from the services." (As per translated copy annexed to page 37 of the writ petition without making any correction) From the injury report we found seven ante -mortem injuries. In the injury report it was said that cause of death could not be ascertained. Then viscera was preserved. Ultimately, the viscera report was made available, from which it appears that organochloro insecticide poison was available in the organs.
(3.) SECTION 306 of the Indian Penal Code (hereinafter in short called as 'I.P.C.') speaks for abetment of suicide, as follows : "If any person commits suicide, whoever abets the commission of such suicide, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine." ;