As per case facts, deceased Pratyusha and Appellant-Accused Gudipalli Siddhartha Reddy, in love but facing parental opposition to their marriage, consumed organophosphate pesticide together on February 23, 2002. Pratyusha died, ... while Reddy survived. Initial postmortem inaccurately suggested manual strangulation and rape, but subsequent expert and forensic reports confirmed death by poisoning, ruling out foul play, and criticized the initial report as erroneous. The CBI charged Reddy with abetment of suicide (Section 306 IPC) and attempt to suicide (Section 309 IPC). Sessions and High Courts convicted him. The present appeals challenge this conviction. The question arose whether Reddy's actions, including purchasing the poison and participating in a mutual suicide pact, amounted to abetment of suicide. Finally, the Supreme Court dismissed the appeals, affirming the conviction. It ruled out strangulation and rape, citing overwhelming evidence of poisoning. The Court held that Reddy's procurement of the lethal pesticide and participation in the mutual suicide pact constituted intentional aiding and instigation, fulfilling the criteria for abetment under Section 107 IPC. The Court found him culpable as the surviving partner in the pact.