J KANAGARATHINAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS Criminal Revision case has been filed against the judgment of the Additional District Judge, Fast Track Court No.V, Chengalpattu, at Tiruvallur, in S.C.No. 301/04 dated 16.06.2005.

(2.) THE skeleton of the prosecution case is as follows :-

(3.) PER contra, the learned counsel appearing for respondents 2 to 5 have vehemently opposed the revision and he culled out a portion of the evidence and submits that after a direction has been given by this High Court in Crl.O.P.No.2647 of 1999, the Deputy Superintendent of Police has taken up the matter for further investigation and he examined further witnesses and filed the chargesheet. But, at the time of cross-examination of Investigating Officer, the witnesses have given an improved version, when they were in witness box, at the time of 161 statement, they never whispered that the deceased victim was ill-treated by her husband/second respondent or the respondents 3 to 5 and was subjected to harassment so as to attract the offence under Section 498-A, for demanding dowry or for abetting to commit suicide or as to how the unnatural death has happened. So, the trial court has considered all these aspects in its judgment and has came to the correct conclusion. There is no justifying reason to interfere with the findings of the trial court. Hence, he prayed for the dismissal of this revision case.