VASUDEVAN,; DHANAM AND M VEERASAMI Vs. STATE

JUDGEMENT

(1.) The accused, in Sessions Case No. 252 of 1997 on the file of the IV Additional Sessions Judge, Chennai, are the appellants.

(2.) The respondent/police brought the accused/appellants before the trial Court to face the offence under Section 306 IPC on the ground that all of them have abeted the wife of the first accused to commit suicide on 25.1.1997 at about 10.30 a.m., preceding inflicting cruelty to the deceased and therefore, they should be dealt with under Section 306 IPC.

(3.) The learned IV Additional Sessions Judge, Chennai, satisfying himself to proceed further framing charge, framed charge under Section 306 IPC, questioned the accused, for which they refused to plead guilty, pleading that they are having defence, which resulted in a trial, where, on behalf of the prosecution, nine witnesses have been examined, seeking aid from 11 documents, which is sought to be nullified by the examination of D.W.1, a neighbour.