SELLADURAI Vs. STATE

JUDGEMENT

(1.) The conviction and sentence, dated 30.8.2007, passed in Sessions Case No.31 of 2007, by the Sessions Judge, Mahila Court, Perambalur, are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that the accused is the husband of the deceased, by name, Sagunthala and father of remaining deceased. The accused has had illicit contact with a woman and the same has been questioned by his wife and due to that, a tussle has arisen in between him and his wife. On one occasion, the accused has tried to rape his elder daughter and the same has been questioned by his wife and due to cruelty alleged to have been caused by the accused, on 15.4.2005 all the deceased have consumed pesticide and subsequently passed away. After occurrence, the concerned Village Administrative Officer (P.W.1) has given the complaint in question and the same has been registered in Crime No.179 of 2005. The complaint alleged to have been given by P.W.1 has been marked as Ex.P1.

(3.) On receipt of Ex.P1, the investigating officers, viz., P.Ws.10, 11 and 12 have conducted investigations and also made arrangements for conducting autopsy on the bodies of the deceased and accordingly, P.Ws.8 and 9 have conducted autopsy on the bodies of the deceased. After completing investigation, P.W.11 has laid a final report on the file of the Judicial Magistrate Court, Perambalur and the same has been taken on file in P.R.C.No.56 of 2006.