RANJIT Vs. STATE

JUDGEMENT

(1.) THE conviction and sentence dated 30th day of October 2007 passed in Sessions Case No. 377 of 2006 by the Additional District and Sessions Court (Fast Tack Court No. IV), Poonamallee are being challenged in the present Criminal Appeal.

(2.) THE case of the prosecution is that the first accused by name Ranjith is the wife of the deceased by name Geetha. The second accused is the mother of the first accused. The third accused is the brother of the first accused and fourth accused is his wife. After marriage, all the accused have joined together and demanded money and jewels in the form of dowry from the deceased. Since the deceased has not been able to meet out their demands, on 19.3.2005 at about 6 p.m., she committed suicide. After occurrence, brother of the deceased by name Adi Kesavan as de facto complainant has given a complaint and the same has been registered in Crime No. 390 of 2005. The complaint given by the de facto complainant has been marked as Ex. P. 1.

(3.) THE Judicial Magistrate No. 1, Poonamallee, after considering the facts that the offences alleged to have been committed by the accused are triable by Sessions Court, has committed the case to the Court of Sessions, Thiruvallur District and the same has been taken on file in Sessions Case No. 377 of 2006 and subsequently made over to the trial court.