DHARMALINGAM AND ORS. Vs. STATE

JUDGEMENT

(1.) The petitioners are A.5 and A.6 in P.R.C.No.14 of 2014 pending on the file of the District Munsif cum Judicial Magistrate, Paramathi. The respondent police filed charge sheet in Crime No.195 of 2012 against all the accused and the petitioners were charge sheeted for having committed the offence under section 201 r/w 302 IPC.

(2.) The case of the prosecution as seen from the charge sheet is that the first accused Natarajan was the husband of the deceased Vijayalakshmi and the second accused is the kept mistress of the first accused. The third accused is the father of the first accused. The fourth accused is the mother of the first accused. The fifth accused is the brother in law of the first accused and the sixth accused is the sister of the first accused. The seventh accused is the younger brother of the third accused. The first accused developed illicit intimacy with the second accused and the second accused insisted to marry her. Therefore, A.1 and A.2 hatched a criminal conspiracy to murder the deceased Vijayalakshmi and A.1 murdered Vijayalakshmi and therefore, A.1 and A.2 committed the offence punishable under Section 120-B r/w 302 IPC.

(3.) The allegations made against the petitioners in the charge sheet is that after committing murder of the deceased Vijayalakshmi and screening the evidence of murder, the fourth accused received Gold Thali Chain, Gold Bangles and Gold Chain belonging to the deceased from first accused and the fifth accused received the cell phone and sim card of the deceased in the presence of A.3 and A.6. A.3 and A.6 dishonestly concealed the same knowing that an offence of murder has been committed by the first accused and therefore A.3 to A.6 committed the offence punishable under section 201 r/w302 IPC. As stated supra, the petitioners are A.5 and A.6.