NANDAKUMAR Vs. STATE

JUDGEMENT

(1.) The Sessions Judge, Mahila Court, Chennai, by judgment dated 10.10.2013, passed in S.C.No.301 of 2012, has convicted the appellants/A1 and A2 under section 498 A IPC and sentenced them to undergo rigorous imprisonment for three years each and to pay a fine of Rupees 5,000/- each in default to undergo simple imprisonment for three months and acquitted A1 of the offences under section 302 or alternatively under section 304B and under section 302 IPC and impugning the conviction and sentences imposed on them, the criminal appeal has been preferred by the appellants.

(2.) Shorn of unnecessary details, the prosecution case is that the deceased Sivaranjani and the first accused were engaged in love and got married without the permission of their parents on 11.4.2008 and thereafter, the deceased parents provided six sovereigns of gold and 1/4 kg of silver articles and thereafter, the deceased and A1 set up their residence at Vyasarpadi and a female child was born to them and the deceased had entrusted half sovereign of gold chain and two rings to her mother Meenatchi and the first accused had demanded the return of the same from the deceased mother and also used to abuse the deceased for not bringing adequate seer and the second accused also abused the deceased that the seer provided by her parents is inadequate and demanded the deceased to bring more jewels and cash and resultantly, the first accused used to pick up quarrel with the deceased and pushed her down on 05.08.2011 at 11:30 p.m. and poured kerosene and set fire and though the deceased was rushed to the hospital for treatment, she succumbed to the burn injuries on 10.8.2011 at 9:30a.m. and thus, it is put forth that the accused has committed the offences levelled against them.

(3.) To sustain the prosecution case, PWs 1to 16 were examined, Exs. P1 to P25 were marked. Material objects 1 and 2 were also marked.