KANDAVEL Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 and 2 in S.C.No.64/2013 on the file of the Sessions Judge, Fast Track Mahila Court, Krishnagiri. The appeal is against the judgment of conviction and sentence imposed on them by the trial Court.

(2.) On 13/04/2010 Madavan aged about 43 years, resident of Senachatiram, Gandhinagar, Hosur within the jurisdiction of the first respondent police station, gave the written information that, his daughter Dhanammal was given marriage to Kandavel, S/o Anumanthan 11 months ago. After marriage she came only twice to the parental home. On 12/04/2010 at about 6.00 pm she called over phone and told that her in-laws are ready to set separate family, they demand Rs. One lakh and a motor cycle. He pacified her to be quite and promised to her that he will come the next day and talk with the members of her husband's family. His daughter Dhanammal kept the phone weeping. On 13/04/2010 at about 6.00 pm when he was at his home, his sambandhi (son in law's mother ) Malliga called him over phone and informed that his daughter Dhanammal is not well and asked him to rush to Duvarakapuri. When he went to her sambandhi house he found his daughter dead. On enquiry they informed that she hanged herself in the house and died.

(3.) The above said information was recorded in crime No.58/2010 under Sec. 174 Cr.P.C and taken up for investigation. Since it was unnatural death of a married woman within 7 years of her marriage, the Investigating Officer arranged for RDO enquiry. The Investigating Officer visited the scene of occurrence and prepared the observation mahazar. Examined witnesses and recorded their statements. Recovered nylon rope (2 pieces) used by the victim to hang herself.