GIRI SANKAR Vs. STATE

JUDGEMENT

(1.) The appellants, who are the accused in Crime No.597 of 2020, for offence under Section 294(b), 417, 506(i) IPC and Section 4 of the Tamil Nadu Prohibition of Women Harassment Act r/w Sections 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015, have filed the appeal.

(2.) Private notice was taken to the 2nd respondent, which was returned as 'Door Locked'. The 1 st respondent Police was instructed to inform the 2 nd respondent about the pendency of the above case. As per order of this Court dated 14.10.2020, the notice was served to the 2 nd respondent.

(3.) The gist of the case is that the 2 nd respondent is the defacto complainant in this case. On 20.08.2020, the 2 nd respondent lodged a complaint to the 1 st respondent that she belongs to Hindu Adi Dravida Community and studied Diploma in Engineering. The 2nd respondent and the 1 st appellant were in love affair with each other and the appellants belong to Vanniyar Community. The 2 nd and 3 rd appellants, on coming to know about the love affair between them, on 15.08.2020, went to the house of the 2 nd respondent and questioned the same. At that time, the 3 rd appellant used abusive and prohibitory words against the 2 nd respondent and threatened her that by using the love affair with his son whether she intends to take away the property of them. The 2 nd appellant also abused her and her parents and threatened them to do away and both of them left. Unable to tolerate, the 2 nd respondent was dejected and attempted to commit suicide by hanging. Later, she was saved and admitted in L.R Hospital, where she took treatment. On 17.08.2020, at about 09.00 p.m., the 2 nd respondent called the 1 st appellant and informed the happenings and questioned him. At that time, he abused her by calling caste name and stated that he will not marry her and her caste would be an obstacle for marriage. Hence, the above complaint.