RAJAMANI Vs. STATE

JUDGEMENT

(1.) The convictions and sentences passed, in Sessions Case No.329 of 2006, by the District and Sessions Court/Mahila Court, Salem, are being challenged in the present Criminal Appeal.

(2.) The case of the prosecution is that the second accused, by name, Velumani, is the husband of the deceased, by name, Kanagavalli and their marriage has been performed on 10.06.2005. After marriage, both of them have lived as husband and wife in the house of the second accused. The first accused is the mother of the second accused. Both of them have used to torture the deceased. On 8.1.2006, one Govindammal, aunt of the deceased, has come to the house of the accused and asked them to send the deceased to her parents house, since the grandmother of the deceased has suffered from illness. But the accused have firmly refused and further they directed the deceased to stay in a cattle shed and due to the torture alleged to have been committed by both the accused, the said Kanagavalli has committed suicide on 8.1.2006. After occurrence, the father of the deceased, as defacto complainant, has given a complaint and the same has been registered in Crime No.8 of 2006 under Section 174 of the Code of Criminal Procedure, 1973. The complaint given by the defacto complainant has been marked as Ex.P1.

(3.) On receipt of Ex.P1, the investigating officer, viz., P.W.12 has taken up investigation, examined connected witnesses and also made arrangements to conduct autopsy. The Doctor, by name, Mrs.Sujatha, has conducted autopsy and she found the following external and internal injuries: