BASHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) ACCUSED 1 to 4 in S.C.No.330/2003 on the file of the Additional Sessions Court, Fast Track Court -II, Thrissur are the appellants herein. The appellants were charge sheeted by the Sub Inspector of Police, Vellikulangara in Crime No.178/2002 under Section 304 B read with Section 34 of the Indian Penal Code.

(2.) THE case of the prosecution in nutshell was that the deceased Shamla married the first accused Basheer on 2.4.2000 and thereafter she was living with the first accused along with the other accused persons in their house and while so, she was subjected to cruelty, both physically and mentally, demanding more dowry, which prompted her to commit suicide on 19.9.2002 at 11.30 a.m from the house of the accused and thereby all of them have committed the offence punishable under Section 304 B read with Section 34 of the Indian Penal Code.

(3.) AFTER investigation, final report was filed before the Judicial First Class Magistrate Court, Chalakudy, where it was taken on file as C.P.38/2003 and thereafter it was committed to Sessions Court, Thrissur by the learned Magistrate under Section 209 of the Code of Criminal Procedure and thereafter it was made over to the Additional Sessions Court, Fast track - II, Thrissur for disposal.