DHANANCHEZHIYAN Vs. STATE

JUDGEMENT

(1.) This revision petition is against the concurrent finding of the Courts below convicting the petitioner herein for offence under Ss. 498-A and 306 of I.P.C (4 counts).

(2.) For sake of connivance, the petitioner herein is referred as accused.

(3.) The case of the prosecution is that the accused married one Prabavathi about 8 years prior to the incident. They had three female children. The accused developed intimacy with one Selvi (A2) and started causing cruelty to his wife Prabavathi. A1 eloped with A2 deserting Prabavathi (wife) and three children. They lived together in Bangalore for few years. Four months prior to the occurrence, they both returned to the Village. They forced Prabavathi to bring money from her parents to meet out their expenses. On 29/11/2001, she was beaten up and driven out from the matrimonial home by A1 and A2. Prabavathi left the house at Virudhampet along with three children came to Bagayam and pushed all her three children in the irrigating well and she also fallen into the well and committed suicide. Two days later, 4 dead bodies were found floating, by the well owner and same was informed to the police, leading to registration of the F.I.R.