A.SARANYA Vs. STATE

JUDGEMENT

(1.) The appellant is the defacto complainant. She being aggrieved by an order of acquittal by the Appellate Court reversing the judgment of the conviction passed by the Trial Court is before this Court.

(2.) The brief facts of the case is that the appellant/A.Saranya got married to the 2 nd respondent/K.Vasudevan on 29/4/2007. The marital relationship was cordial only for the initial three months and thereafter, it went into to rough phase. Meanwhile, the defacto complainant got conceived. A female child was born to her on 7/8/2008. After the child birth, her husband did not come to see her. Later the defacto complainant pursuant to the effect of the counselling by the Legal Service Authority, Villupuram, joined her husband along with her girl child. But, she was not treated properly by her husband and in-laws. She and her child were made to stay in the cattle shed. She, therefore, left the matrimonial home. Thereafter, a complaint dtd. 25/9/2010 to the District Superintendent of Police was sent by the defacto complainant regarding dowry harassment and ill treatment.

(3.) In her complaint, she has stated that a year back she gave a complaint in All Women Police Station and based on that complaint, enquiry was conducted and counselling was given to her and her husband. Pursuant to that, her husband after forcible getting an undertaking from her, took her back to the matrimonial home. There she was ill-treated by her husband and in-laws. She and her daughter were forced to stay in the cattle shed and her life was under threat. She was not able to live with her husband and left the matrimonial home.