PARAMESWARAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the conviction and sentence imposed by the learned Sessions Judge, Kanyakumari Division, Nagercoil, dated 01.12.2003 made in S.C.No.162 of 2001, on the appellant/accused.

(2.) The case of the prosecution is as under:-P.W.1-Thangappan is the resident of Parisuvaikal. He is the father of the deceased Usha. The accused is the husband of Usha. P.W.2-Vijayan is the cousin of P.W.1. P.W.3-Jeya is the sister-in-law of the accused.

(3.) On the fateful day, i.e., on 08.12.1998, the victim Usha was found dead. So, a complaint was lodged before P.W.8-Sahaya Jose, Sub-Inspector of Police. He received the complaint from one Rajan, the son of P.W.1 and registered a case in crime No.1011 of 1998 under Section 174 of Cr.P.C. Ex.P.11 is the printed F.I.R. The printed F.I.R. was despatched to the Revenue Divisional Officer, and other superior officials.