M.P. BHAVANI Vs. STATE

JUDGEMENT

(1.) Challenge in this Criminal Appeal is to the convictions and sentences dated 28.2.2007 passed in Sessions Case No. 553 of 2005 by the Additional District Court, (Fast Track Court No. 1), Chengelpet.

(2.) In the instant case, an incipient of 25 years old married woman due to consistent demand of dowry by her mother-in-law, has been forced to commit suicide along with her son, aged 1-1/2 years, without attaining efflorescence in their life.

(3.) The conspectus of the case of the prosecution is that the accused is the mother of one Barathuram and he married the deceased, viz., Vimala on 3.2.2003. After marriage, the accused has made consistent demand of dowry in the form of cash and jewels from the deceased. Since the deceased has not been able to brook the consistent demand made by the accused, she committed suicide by way of hanging and in that process, her minor son, aged 1-1/2 years has also passed away. After occurrence, one Bose, husband of sister of the deceased Vimala, has given a complaint (Ex.P.1) and the same has been registered in Crime No. 558 of 2005.