RAHIMA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed to set aside the Judgment, dated 08.10.2014 in S.C. No. 114 of 2012 passed by the learned Special and Sessions Judge, (Mahila Court), Pudukkottai and acquit this appellant.

(2.) The appellant is fourth accused in S.C. No. 114 of 2012, on the file of the Fast Track Mahila Court, Pudukkottai. Apart from the appellant/A4, first accused is the husband of the deceased and the accused Nos.2 and 3 are father and mother of the first accused, who was also an accused for the offences under Sections 498(A), 304(b) and 306 of IPC and after full-fledged trial, the trial Court has found guilty and convicted the appellant/A4 for the offences under Sections 109 r/w 498(A) of IPC and sentenced to undergo 3-Years Rigorous imprisonment and to pay a fine of Rs.10,000/-(Rupees Ten Thousand Only) in default to pay the fine 6-months Rigorous imprisonment and also found guilty for the offence under Section 306 of IPC and sentenced to undergo 3-years rigorous imprisonment and to pay a fine of the Rs.10,000/-(Rupees Ten Thousand Only) in default to pay the fine 6-months rigorous imprisonment and also ordered that the above said sentences are run concurrently, by Judgment dated 08.10.2014.

(3.) The facts of the case are briefly stated hereunder:- The case of the prosecution is that the marriage between the deceased Akila @ Revathi and A-1/Navaneethakrishnan @ Venkatesh was solemnized on 10.02.2008 and after the marriage, both of them living happily and thereafter, the deceased Akila @ Revathi came to know that her husband/A1 had illicit intimacy with the appellant/A4 and when the same was questioned by the deceased Akila @ Revathi , the parents of the A-1/A2 and A3 had demanded more dowry and due to which the deceased Akila @ Revathi died on 15.11.2008 by committing suicide by hanging and the appellant/A-4 is the reason for the suicide of the deceased. Hence, the case was registered against the accused Nos.A1 to A4 and a charge sheet was filed against the accused persons. The trial Court convicted all the accused persons and aggrieved over the same, the present Appeal has been filed by the appellant/A-4.