PARAMASIVAM AND ORS. Vs. STATE

JUDGEMENT

(1.) The convictions and sentences dated 27.10.2006 passed in Sessions Case No. 18 of 2006 by the Additional District and Sessions Judge, Fast Track Court, Tirupattur, are being challenged in the present Criminal Appeal. The case of the prosecution is that the accused 1 and 2, namely, Paramasivam and Sampath are the sons of the third accused, viz., Samudi. The first accused has married the deceased by name Anjala, whereas the second accused has married the another deceased by name Kavitha and from the date of marriage, all the accused joined together and demanded dowry from both the deceased and thereby, tortured them. On 07.03.2001, the first accused has murdered his wife, by name, Anjala. On the same day, the accused 1 and 2 joined together and murdered the second deceased, by name Kavitha and subsequently all the accused have joined together and put the dead bodies in an irrigation well, which situates in the lands of the accused, for the purpose of screening evidence. After occurrence, the father of the deceased Anjala has given a complaint and the same has been registered in Crime No. 154 of 2001. The complaint alleged to have been given by the father of the deceased Anjala has been marked as Ex. P. 1.

(2.) On the receipt of Ex. P1, the investigating officer has taken up investigation and made arrangements to conduct inquest and on that basis P.W. 17, Revenue Divisional Officer has conducted inquest and his inquest reports are marked as Ex. P. 20 and Ex. P. 21. The investigating officer has continued the investigation and also made arrangements to conduct autopsy on the body of the deceased. Accordingly, P.W. 12 has conducted autopsy and he found the following external and internal injuries on the bodies of Kavitha and Anjala.

(3.) The Judicial Magistrate No. 2, Tirupattur, after considering the facts that the offences alleged to have been committed by all the accused are triable by Sessions Court, has committed the case to the Court of Sessions, Vel-lore division and taken on file in Sessions Case No. 18 of 2006 and subsequently, made over to the trial court.