T TAMILARASI Vs. STATE

JUDGEMENT

(1.) THE petitioner is the wife of accused Thandayuthapani, facing trial under Section 302 of IPC. A case in Crime No.154 of 2011 was registered against the husband of the petitioner under Sections 294(b), 452, 506(i) and 307 IPC, which was later on converted to Section 302 IPC. THE case was registered on the statement of deceased Suguna on 26.06.2011.

(2.) ?? It is the submission of the petitioner that the deceased deposed that Thiru Thandayuthapani and his brother Kothandapani abused the deceased and threatened to hang her for not severing illicit relationship of her husband with Tamil Selvi, daughter of the second accused.

(3.) ?? It was on account of this that wordy quarrel picked up between the family of petitioner and the family of the deceased with village people. The deceased thereafter picked up quarrel with husband of petitioner and due to sudden emotion, that deceased committed suicide, by pouring kerosene in the presence of her family members and relatives, who were called at the instance of husband of the deceased to check his immoral activities.