RAJENDRAN Vs. STATE

JUDGEMENT

(1.) The appellant was convicted for the offence under Section 498-A and sentenced to undergo two years Rigorous Imprisonment and pay a sum of Rs.1000/- in default to undergo two months Simple Imprisonment by the learned Sessions Judge, Magalir Neethimandram, Chennai in S.C.No.380/2013, dated 13.05.2004. Aggrieved by the same, he has filed the present appeal.

(2.) The appellant was charge-sheeted for the offence under Section 306 IPC and as per the charge sheet, the appellant, who is the husband of the deceased, used harsh words against the deceased, beat her, pledged her jewels and also questioned the paternity of the child born to him and as a result of that, the deceased was driven to the stage of committing suicide by self-immolation on 19.07.2002 at about 8.00p.m.

(3.) The prosecution examined ten witnesses; P.Ws.1 and 2 are the mother and sister of the deceased; P.Ws.3 and 4 are the neighbours of the deceased; P.W.5 is the Doctor, who conducted post-mortem; P.W.6 is the Observation Mahazar witness; P.W.7 is the Tahsildar; P.W.8 is the P.A. to District Collector and P.Ws.9 and 10 are the Investigating Officers. The prosecution marked 14 exhibits and the Defence marked one exhibit, which is the Requisition given by S.I. of Police to the Doctor to keep the body in mortuary. D.W.1, one Devarajan was examined as Defense witness.