SIVAKUMAR AND ORS Vs. STATE

JUDGEMENT

(1.) The conviction and sentence dated 14th day of March, 2007 passed in Sessions Case No. 146 of 2006 by the Additional District and Sessions Court (Fast Track Court No. 3), Viruthachalam are being challenged in the present Criminal Appeal.

(2.) The epitome of the case of the prosecution is that the first accused is the husband of deceased by name Latha and their marriage has been performed on 24.10.2005 in accordance with the Hindu rites and family custom and after marriage, both of them have lived in the house of the first accused. The second accused is the mother of the first accused and the third accused is his sister. After a lapse of 1-1/2 months, the accused have demanded 6 Sovereigns of Gold jewels and a Motor Cycle by means of dowry. Since the deceased has not been able to brook the demand made by the accused, she committed suicide on 7.12.2005. After occurrence, the mother of the deceased by name Manoranjitham has given a complaint and the same has been registered in Crime No. 157 of 2005. The complaint given by the said Manoranjitham has been marked as Ex.P.1.

(3.) On receipt of Ex.P.1, the Investigating Officer (P.W.16) has taken up investigation and also made arrangements to conduct autopsy. The Doctor by name Maheswari (P.W.13) has conducted Post Mortem and she issued Post-Mortem Certificate viz., Ex.P.6. In the meanwhile, the concerned Revenue Divisional Officer has conducted inquest. After completing the investigation, P.W.16 has laid a final report on the file of the District Munsif cum Judicial Magistrate, Thittakudi and the same has been taken on file in P.R.C. No. 1 of 2006.