V.MURALI Vs. STATE

JUDGEMENT

(1.) The appellant herein is the second accused in S.C.No.259 of 2003, on the file of the Additional Sessions Judge, FTC-II, Ranipet, and he stands convicted for the offence under Section 306 IPC and sentenced to undergo eight years rigorous imprisonment and to pay a fine of Rs.5000/- in default to undergo three months simple imprisonment. The first accused in this case was acquitted by the trial Court. Challenging the conviction and sentence, the second accused had preferred this criminal appeal.

(2.) The case of the prosecution in brief is that the second accused married the deceased on 04.05.2000. The first accused is the mother of second accused/appellant herein. At the time of marriage, the second accused was working as a driver. Five months after the marriage, the second accused / appellant lost his job and he was not doing any work. The accused demanded for a car. Further, the deceased was taken to her parents' house and she was left there. PW-1, brother of the deceased and others took her to the matrimonial home and they left her. After ten days, the deceased informed PW-1 that the accused was insisting and demanding for a Car. When PW-1 met them, the accused asked him to take the deceased along with him, but PW-1 left the deceased in the house of the accused. Due to ill-treatment given by the accused to the deceased, on 15.04.2002, she committed suicide by hanging.

(3.) In order to prove the case, prosecution examined PWs.1 to 17, marked Exs.P.1 to P.11 and produced material objects M.Os.1 and 2. When the accused was questioned under Section 313 Cr.P.C., he denied his complicity. Neither any witness was examined nor any document was marked on the side of the defence.