A.ALAGAR KONAR Vs. STATE

JUDGEMENT

(1.) The appellants 1 and 2 are the mother and father of the 3rd appellant. On receipt of the complaint dtd. 29/09/2010 from Tr.Muthu Ramalingam, the father of the deceased Rupa Devi, a case in Crime No.292/2010 was registered at the Salem Steel Plant Police Station and investigated. On completion of investigation, final report filed alleging, Rupa Devi committed suicide by hanging on 29/09/2010 at about 6.00 a.m. in her house at door No.63, Steel Plant Gangai Nagar, Salem. The day before the incident the Appellants 1 and 2 scolded the third appellant for living with a barren lady, who is incapable to begot a child for him. The third appellant beaten her and physically caused cruelty in the public. The deceased on being attacked and humiliated in the public unbearable of the cruelty, on the next day morning committed suicide. Thus, the alleging father-in-law, mother-in-law and the husband of the deceased, (A-1 to A-3 respectively) caused mental and physical cruelty to the deceased Rupa Devi and abetted her to commit suicide by hanging. Final report laid before the Court.

(2.) The Judicial Magistrate, after furnishing copies of document, committed the case to the Court of Sessions for trial. On committal, the case was taken up for trial in S.C.No.71/2012. Charges under Ss. 498A IPC and 306 IPC were framed against the appellants herein as A1 to A3 respectively.

(3.) For the sake of convenience, the appellants are referred as per their ranking and designation mentioned in the trial Court judgment.