(1.) Two appellants before this Court are the first and second accused in S.C.No.26/2013 (on the file of Magalir Neethimandram, (Fast Track Mahila Court), Tiruvallur. Being aggrieved over the judgment passed on 09/04/2014, this Criminal Appeal is preferred.
(2.) On 01/07/2003 Shagaya Iruthaya Mary, W/o Abbu Sikkanthar was found dead, in the open space her house near the bath room. The body was observed charred in kneeling forward position. Near her body, a 5 litre plastic can with one litre kerosene and a wet match box were found. The First Information Report registered, based on the complaint given by the father of the deceased Shagaya Iruthaya Mary at about 3.00 a.m on 02/07/2003. The investigation was conducted and final report filed with the averments that, the deceased loved the first accused and married him against the advice and wishes of her parents on 31/05/1996. Through the wedlock a female child born to them. Later, A-1 developed intimacy with A-2 and brought her into the matrimonial fold and started torturing the deceased. Unable to bear the cruelty, she committed suicide on the mid night of 01st - 2/7/2003 by dousing herself with kerosene.
(3.) The trial Court framed charges under Sec. 498(A) IPC against Abbu Sikkanthar (the first accused) for causing cruelty to his wife Shagaya Iruthaya Mary and charge under Sec. 306 IPC against Abbu Sikkanthar (A-1) and Punitha Priya (A-2) for abetting Shagaya Iruthaya Mary to commit suicide.