STATE, BY PUBLIC PROSECUTOR, MADRAS Vs. GANAPATHY SUNDARAM

JUDGEMENT

(1.) The revision petitioner Suganthi was married to the respondent, Ganapathy Sundaram on 4.9.1978. Thereafter, misunderstanding arose between the husband and wife which resulted in a criminal compliant filed by the revision petitioner against the husband and his other relatives. A.1 is the husband of the revision petitioner; A.2 is the mother of A.1; A.3 is the father of A.1; A.4 is the brother of A.1; A.5 is A.1's mother's sister; A.6 and A.7 are the sons of A.5.; A.8 is the wife of A.1's father's brother. A.9 and A.10 are the sisters of A.1.

(2.) The revision petitioner gave a complaint against these accused for having committed the offence punishable under Ss. 498 -A, 454 and 406 I.P.C. On the basis of the complaint, a case was registered and the accused were prosecuted. The trial Court acquitted all the accused of the offence under Sec. 454 I.P.C. The trial Court also acquitted A.2 to A.10 of all the charges including under Sec. 498 -A read with Sec. 109 I.P.C. The trial Court convicted A.1 for an offence under Sec. 498 -A and 406 and imposed a sentence of imprisonment for a period of one year and a fine of Rs.1,000/ - on two counts. The husband filed an appeal, C.A.No.90 of 1991 against the conviction passed on him, in the I Additional Sessions Judge, Madurai. The learned Sessions Judge acquitted A.1 of all the charges.

(3.) Against the acquittal of A.1, the revision petitioner -P.W.1 filed Criminal Revision Case No.307 of 1992. Against the acquittal of A.2 to A.10, P.W.1 Suganthi filed Criminal Revision Case No.393 of 1991. Criminal Appeal No.717 of 1992 is the appeal against the acquittal of A.1, filed by the State Government. All of them were heard together and common judgment is passed.