SOMU Vs. STATE

JUDGEMENT

(1.) The appellants herein are the accused in S.C.No.11 of 2014 on the file of the Sessions Judge, Mahila Court, Krishnagiri District. They were found guilty of offence under Ss. 498-A of IPC, 304(B) of IPC and Sec. 4 of the Dowry Prohibition Act, 1961. The trial Court sentenced them to undergo imprisonment as below:-

(2.) The gist of the prosecution case:

(3.) The Investigation reveal that, the deceased Chitra and the first accused got married on 15/5/2005 at Tirupathy. It was a love marriage. After 1 1/2 years, they returned to their native place at Madurai, then the parents of the first accused along with the first accused started demanding dowry and caused cruelty to he deceased Chitra. In continuation of the act of cruelty, the accused 1, 3 and 5 demanded 12 sovereign of jewels and the second accused warned her if she fails to bring jewels she cannot live her husband. Therefore, being offended and depressed, Chitra droused herself with kerosene in her house and set fire by self immolation with intention to commit suicide.