RADHAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused who stands convicted for offences under section 498A of IPC in SC 239/2014 of Additional Sessions Court-III, Kollam and is presently undergoing sentence of RI for three years and fine of Rs.2,00,000/-, in default to undergo SI for six months, has preferred this appeal.

(2.) According to the prosecution, the accused married one Renuka Devi on 19/6/1988. A son was born in the matrimonial relationship. Subsequently, he married another woman. Two daughters were born in that matrimonial relation. It was alleged that, the accused used to harass Renuka Devi and son, mentally and physically. He used to coerce her to permit the residence of the daughters with her. On 6/12/2010 at 2.30 p.m. he allegedly quarreled with Renuka Devi and doubted her chastity. He also directed her to go and die. She committed suicide at some time in between 11.45 p.m.of 10/12/2010 and 7.am of 11/12/2010. Crime was registered and the accused faced trial for offences punishable under sections 498A and 306 IPC.

(3.) On the side of the prosecution, PW1 to PW13 were examined and Exts.P1 and P14 were marked. There was no defence evidence. The trial court on the basis of the evidence let in, found the accused guilty under section 498A and sentenced him He was acquitted for offence under section 306 IPC.