KARUNANIDHI Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal has been directed against the convictions and sentences passed by Magalir Neethimandram, Chennai in Sessions Case No. 210 of 2010.

(2.) THE case of the prosecution is that the first accused is the son of the second accused. On 3.5.1999, the first accused married the deceased by name Sharmila. At the time of marriage, the said Sharmila has been given sufficient properties and after marriage, both the accused have demanded dowry from her. Since she has not been able to meet out the demands made by the accused, on 23.7.1999 at about 6 p.m., the first accused has attacked on her person indiscriminately and thereby caused fatal injuries. The second accused has lent her support to the first accused. Due to injuries sustained by her, she passed away on 28.7.1999. After occurrence, the mother of the deceased by name Suguna has given a complaint and the same has been registered by the concerned Sub Inspector of Police (P.W.10) in Crime No. 769 of 1999. The complaint given by the said Suguna has been marked as Ex. P.1.

(3.) THE Metropolitan Magistrate No. 2, Egmore, Chennai, after considering the facts that the offences alleged to have been committed by both the accused are triable by Sessions Court, has committed the case to the trial court and the same has been taken on file in Sessions Case No. 210 of 2000.