R. SASI KUMAR Vs. STATE

JUDGEMENT

(1.) Challenge in this criminal appeal is to the conviction and sentence dated 27 -07 -2007 passed in S.C. No. 32 of 2006 by the Mahila Court, Coimbatore.

(2.) The nubble of the case of the prosecution is that the accused has married the deceased viz., Janaki and after their marriage, the accused has used to suspect the fidelity of the deceased and very often trounced her. Since the deceased has not been able to brook the torture committed by the accused, on 14 -06 -2005, she committed suicide and before her death, she has given a statement and the same has been registered in Crime No. 493 of 2005. The statement given by the then injured (deceased) has been marked as Ex -P14.

(3.) On receipt of Ex -P14, the Investigating Officer, P.W.13 has taken up investigation and also made arrangements to record dying declaration and the same has been marked as Ex -P10. The Investigating Officer has examined connected witnesses and after completing investigation has laid a final report on the file of the Judicial Magistrate No. V, Coimbatore and the same has been taken on file in P.R.C. No. 15 of 2005.