KALIYAPERUMAL Vs. STATE

JUDGEMENT

(1.) Kaliyaperumal and Muthulakshmi (A2 and A3) were convicted for the offences under Sections 304-B and 498-A I.P.C. and sentenced to undergo R. I. for 9 years for the offence under Section 304-B I.P.C. and R. I. for 3 years and to pay a fine of Rs. 2,500/- each of the offence under Section 498-A I.P.C.

(2.) Originally, the charges were framed against three persons including the appellants for the above offences alleging that Devesena, the wife of A1 Ashok Kumar and the daughter-in-law of the appellants committed suicide within 7 years of her marriage due to the dowry torture. The trial Court on conclusion of trial, acquitted A1, the husband of the victim and convicted the appellants, the father-in-law and mother-in-law of the victim for the offences under Sections 304-B and 498-A I.P.C. Hence, this appeal by the appellants.

(3.) The case of the prosecution in brief is as follows :