K.SUGANYA Vs. STATE

JUDGEMENT

(1.) This appeal is filed as against the conviction and sentence imposed on the appellant in S.C.No.131 of 2011 by the learned Sessions Judge, Fast Track Mahila Court, Sivagangai dated 27.10.2015.

(2.) This appellant along with four others were tried for the offence under Section 306 IPC before the learned Mahila Court, Sivagangai in S.C.No.131 of 201. The trail Court acquitted accused Nos.2 to 5 under Section 235 CrPC from the charges and found this appellant guilty for the offence under Section 306 IPC, convicted and sentenced her to undergo five years rigorous imprisonment with a fine of rupees two thousand, in default of payment of fine, to undergo four months rigorous imprisonment. Aggrieved over the conviction and sentence, the first accused filed this appeal.

(3.) The brief facts of the prosecution's case are that the appellant is the daughter-in-law of PW1 Kunjaram and PW3 Veerappan. She was married to Kannappan, son of PW1 and PW3, two years prior to the occurrence and her husband was working in Singapore. PW3 father-in-law of the appellant was working at Thiruthani. This appellant was living with her mother-in-law [PW1] and her unmarried sister-in-law Kannathaal [deceased]. The deceased and this appellant were in loggerheads and the appellant was intending to arrange for a separate family. On the date of occurrence, on 16.05.2010, when the appellant decided to have a separate cooking, there was a wordy quarrel between the appellant and the deceased. The appellant informed this incident to her parents and therefore, the other accused, viz., the father of the appellant Periyasamy along with his sons and daughter came to their house, quarrelled with the deceased and also assaulted her around 7.00pm on the same day. Consequent to this incident, the deceased committed suicide by hanging.