MURUGESAN SUBRAMANIAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Murugesan Subramaniam was convicted for the offences under Sections 498-A and 306 I.P.C. by the trial Court for having tortured and abetted his wife Poonkodi to commit suicide by self immolation within 11 days of their marriage.

(2.) The facts leading to the conviction of the appellant are as follows:

(3.) Challenging the above finding, Mr. Krishnan, the learned counsel for the appellant would submit that the materials available on record would not be sufficient to hold that the deceased committed suicide only due to the abetment and harassment by the appellant. It is also contended that the evidence of P.Ws. 1 and 2, the parents of the deceased, would not reveal that the appellant was responsible for the death of the deceased. It is further contended that the evidence adduced by P.Ws. 3 and 4, the sisters of the deceased, and P.W. 6, the neighbour, cannot be accepted, as they are the interested witnesses.