JOHNSON Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) APPELLANT is the accused in S.C.No.53 of 1996. By the judgment dated 26.9.1996, the III Additional Sessions Judge has convicted the appellant/accused under Sec.498-A, I.P.C. and sentenced him to undergo rigorous imprisonment for three years and also imposed a fine of Rs.5,000. The appellant/accused was acquitted for the charge under Sec.304-B, I.P.C.

(2.) DECEASED. Ranjani is the daughter of P.W.1 -George and P. W.2 - Mary George. P.W. 1 is working in E.S.I. Hospital, Ayanavaram as X-Ray Technician. His wife P.W.2 is running a Garment Shop. They are Malayalee Christians. The accused got acquainted with the family of Ranjani, who were running the Garment Shop. The accused had fallen in love with Ranjani and married her. The marriage was a love marriage, which was to the disliking of the family members of Ranjani. After marriage, the accused and deceased Ranjani were living separately. However, they were frequently visiting the house of P.Ws.1 and 2.

(3.) PURSUANT to the requisition from the Assistant Commissioner, P.W.7-Tahsildar, Purasaiwalkam - Perambur had taken up the" initial investigation. Inquest was held on the body of deceased Ranjani. The accused, P.Ws.1 and 2 and other witnesses were examined and their statements were recorded. Ex.P-7 is the Inquest Report.