ABDUL KHADER Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is at the instance of accused Nos.1 to 4 in SC No.325 of 2004 on the file of Additional Sessions Judge (Ad hoc-II), Kalpetta, challenging their conviction and sentence under Sec. 498A read with Sec. 34 of IPC, vide judgment dtd. 4/5/2007.

(2.) The prosecution case is that, Asmabi, an 18 year old girl who was the wife of the 1st accused, committed suicide on 19/6/2002 due to the matrimonial cruelties meted out to her, by the accused persons, who are her husband and in-laws, and also due to the harassment on demand of dowry.

(3.) The accused persons (4 in number) were chargesheeted by Dy.SP, Kalpetta, for offences punishable under Ss. 498A, 304B and 306 read with Sec. 34 of IPC.