- (1.) As per Section 305 I.P.C., if any person under eighteen years of age commits suicide, whoever abets commission of such suicide, shall be punished with death or imprisonment for life or imprisonment for a term not exceeding ten years and shall also be liable to fine.
(2.) In the present case, a girl of about seventeen years of age has committed suicide in suspicious circumstances in her own house and a suicide note in her own hand-writing was found near her dead body, which reads as under:- XXX XXX XXX
(3.) F.I.R. No. 71/2014 under Section 305 I.P.C. was lodged by Police Station, Marward Junction, District-Pali by Parasnath, unfortunate father of the deceased. Juvenile delinquent Shrawan Kumar was arrested in the case and his bail application was dismissed under Section 12 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (for short 'the JJ Act, 2000') by the Juvenile Justice Board, Pali on 4.4.2014, then he filed Criminal Appeal No. 40/2014 under Section 52 of the JJ Act of 2000 in the Court of Session Judge Pali and the said Criminal Appeal No. 40/2014 was also dismissed by the Sessions Judge, Pali on 5.4.2014.;