S. JOTHI SANTHANAM Vs. N. VENKATESH

JUDGEMENT

(1.) THE Criminal appeal arises out of the judgment of acquittal dated 26.02.2007 made in S.C. No. 360 of 2006 on the file of the learned Additional District and Sessions Judge (Fast Track Court No. IV), Poonamallee, whereby the accused was acquitted for the offence under Sections 498 -A and 306 IPC.

(2.) THE case of the prosecution based on the prosecution witnesses is as follows:

(3.) CHALLENGING the judgment of acquittal passed by the Trial Court, the learned senior counsel appearing for the appellant would submit that the Trial Court has failed to consider the fact that the deceased Geetha has met out cruelty in the hands of the respondent/accused. He would further submit that the marriage between the deceased Geetha and the accused Venkatesan was performed on 13.12.2000. she sustained burn injury on 10.03.2003 and died on 13.03.2003. Even though RDO has stated that there is no dowry demand, the death is in suspicious circumstances. So, the accused alone abetted for the commission of offence. That factum has not been considered by the Trial Court. He further submits that the Trial Court has not correctly appreciate the evidence of P.W.1. Hence, he pray for conviction of the respondent/accused.