DINAKARAN Vs. STATE

JUDGEMENT

(1.) Challenge in this criminal appeal is to the conviction and sentence, dated 1.09.2015, passed in Sessions Case No.22 of 2015 by the District and Sessions Court/Mahalir Fast Track Court, Erode.

(2.) The case of the prosecution is that the first accused, by name, Prabakaran and deceased, by name, Michel Rajathi, have served together in Mayavar Milk dairy and both of them have loved each other and subsequently, they left their houses and started to live together in the house of one Kandammal. On 20.4.2013, the second accused has scolded the deceased by way of saying that she should commit suicide. On the same day, during evening hours, she committed suicide. After occurrence, the brother of the deceased has given a complaint against the accused and the same has been registered in Crime No.83 of 2013.

(3.) On receipt of complaint, the investigating officer, viz., P.W.10, has taken up investigation, examined connected witnesses and also made arrangements to conduct autopsy on the body of the deceased and accordingly, Dr.Raveendran (P.W3) has conducted postmortem and he found the following external and internal injuries.