SATISHKUMAR Vs. STATE

JUDGEMENT

(1.) The appellant stood trial before the Mahila Court, Salem in S.C.No.214 of 2013 for two charges, that is, under Ss. 498A and 306 of the Indian Penal Code. The first charge against the petitioner is that the appellant got married to the deceased Kavita on 16/4/2008 with dowry of 110 sovereigns of jewels, Rs.4,00,000.00 of money for purchase of Car, Rs.60,000.00 towards making jewels and after marriage, when the appellant and the deceased Kavita were residing at Door No.2/167, E.C.G.Nagar, Periyaputhur, within the limits of Azhagapuram Police Station, the appellant, on account of his illicit relationship with one Padma, even before the marriage and even after 1 1/4 years of birth of a child Mithun, the appellant/accused again had relationship with said Padma and when the said Kavita questioned about the same, the appellant/accused hit Kavita as well as the child, Mithun and broke the hands of Kavita and abused her by stating that there is no use of Kavita being alive and better die or if the said Kavita is alive, he would end her and in the same manner, repeatedly committed cruelty and therefore, committed an offence under Sec. 498A of the Indian Penal Code.

(2.) In continuation thereof, on 27/4/2011, unable to bear the torture of the accused, the said Kavita committed suicide by hanging herself and died on account thereof and therefore, since the cruelty of harassment is the reason instigating her to commit suicide, the accused is punishable under Sec. 306 of the Indian Penal Code.

(3.) The above charges came to be framed because on 27/4/2011, when, P.W.13, Manokaran, the Inspector of Police was on duty at Azhagapuram Police Station, P.W.1, namely Chidambaram, came to the Police Station and lodged a complaint to the effect that he got her daughter married to the appellant/accused on 16/4/2008 with the jewelry and money, as mentioned in the charge above and the child, Mithun, was born on 6/4/2009 and the appellant/accused had illicit relationship with several women and he had developed close relationship with one Padma working with him in the college and eight months before, in an inebriated mood, he had hit her daughter resulting in fracture of her arm and she had to be admitted in London Ortho Hospital and operated upon and on 27/4/2011, when he came on the request of the mother of the appellant/accused to Ponnamapet temple festival, he first came to her daughter's house at about 3.00 P.M and at that time, his daughter complained him that on the previous day, the appellant/accused had hit her and tortured her and broke her Cellphone and stating so, she cried and she gave letter containing a few pages, which he put it in his pocket without reading it and with his grand-son he proceeded to the mother's place of the appellant/accused for the temple festival and again when he came back at about 4.15 P.M, the door was open. When he saw inside the computer room, his daughter was seen hanging in the fan and he immediately raised alarm and all the neighbours came. He saw an injury in the leg of his daughter and therefore, he suspects that his son-in-law would have beat her to death and requested to take action on the appellant/accused.