JENJISKHAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal has been directed against the convictions and sentences dated 15.04.2009 passed in Sessions Case No. 186 of 2008 by the Mahalir Neethimandram, Madurai.

(2.) THE case of the prosecution is that the accused is the husband of the deceased by name Sahar Banu and on 29.02.2008, both of them have resided in the house of P.W.1, Mohammed Shahpuram, Thirumangalam. At about 01.00 a.m., the accused has demanded dowry from the deceased and since she has not been able to meet out the same, the accused has attacked her by using canvas shoe and due to his overt acts, the deceased Sahar Banu has passed away alongwith her unborn baby.

(3.) THE case has been committed to the Court of Sessions, Madurai Division and subsequently made over to the trial Court.