AMUDHA Vs. STATE

JUDGEMENT

(1.) The appellant is accused no.4, who has been charged with an offence punishable under Sec. 306 of the Indian Penal Code (for short, 'the IPC'). The appellant filed a petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'the Cr. PC') before the High Court of Judicature at Madras. By the impugned judgment, the petition has been rejected.

(2.) The second respondent is the complainant. The second respondent had five brothers and two sisters. The deceased (Kanagasabha) was one of her two younger brothers. All of them were married except the deceased. On 5/3/2020, the deceased allegedly committed suicide by consuming poison. There was a dispute between the deceased and his elder brother Baskar @ Annamalai. Another brother of the deceased, Anandraj, had constructed a new house, which he sold to the deceased. However, the said house was occupied by Annamalai, his wife, son, and daughter Amutha (appellant). According to the case of the second respondent, Annamalai refused to vacate the house and filed a civil suit against the deceased. Though Annamalai (co-accused) failed in the suit, he declined to vacate the house. Therefore, the deceased sought the intervention of the local MLA. However, the local MLA could not resolve the dispute. The second respondent has made a general allegation that Annamalai and his family members, including the appellant, used to harass the deceased by insulting him on the ground that he was a bachelor. They used to tell the deceased to go anywhere else and die.

(3.) After the charge sheet was filed, the appellant filed a petition for quashing, which was dismissed by the impugned judgment.