VEERARAJU Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the judgment of conviction and sentence, dated 31. 05. 2012, passed by the Sessions Judge, Magalir Neethimandram, Chennai, in S. C. No. 445 of 2007.

(2.) The facts of the case as distilled from the evidence on record run thus:

(3.) Since the death was within seven years of marriage, Sundari (P. W. 10), Tahsildar, conducted inquest and submitted her report (Ex. P8) to Ramasamy (P. W. 7), Personal Assistant to the District Collector, who, in his evidence as well in the final report (Ex. P9), has stated that the death of Durgambika was not a dowry death, but there were materials to show that her husband (appellant) had inflicted cruelty on her.