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The SC observed that the incidents, which had taken place between husband and wife much before the death by suicide of the wife could not be treated as the conduct, which drove the wife to commit suicide.
The division bench comprising Justice NV Ramana and Justice S. Abdul Nazeer observed that the incident narrated by the relatives had taken much earlier even before the deceased death.
Moreover, it was also observed by the HC earlier that all those incidents took place much earlier than her death by suicide and suddenly such an old incident cannot be the reason to drove her to suicide.
The bench has also gone through the letter, which was written against the accused. However, the accused was of the contention that the letter was not written by the deceased and is surrounded by suspicious circumstances. Relying on the fact that the deceased never wrote the letter to her parents after marriage because they were in touch through telephone. This further strengthens the case from the side of the appellant.
Wherefore, the SC set aside the HC’s decision by keeping in order the principles of Justice and equity.
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