KRISHNAN AND ORS. Vs. STATE

JUDGEMENT

(1.) The convictions and sentences dated 7th day of March, 2007 passed in Sessions Case No.175 of 2006 by Mahalir Sessions Court, Salem (Additional District and Sessions Court - Fast Track Court No.2, Salem) are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that on 7.2.2001, the first accused has married the deceased Tamilselvi. At the time of marriage, enormous amounts have been spent and various articles have been given in the form of marriage gift ( rPh;thpir). The deceased has given berth to two daughters. The second accused is the mother of the first accused. The second accused has hurled burlesque against the deceased by way of saying that she has given berth to two daughters. Further both the accused have demanded a sum of Rs.1 Lakh from the deceased for constructing a house. Since the deceased has not been able to thole the demand made by both the accused, she consumed powder of oleander and due to that, she passed away on 1.9.2005. Even without informing to the parents and relatives of the deceased, both the accused have incinerated the dead body of the deceased. After occurrence, the father of the deceased by name Selvaraj has given a complaint and the same has been registered in Crime No.753 of 2005. The complaint alleged to have been given by him has been marked as Ex.P.1.

(3.) On receipt of Ex.P.1, the Investigating Officer, viz., P.W.10, has taken up investigation, examined connected witnesses and after completing the same, laid a final report on the file of Judicial Magistrate No.1, Athur and the same has been taken on file in P.R.C.No.5 of 2006.