ARUL Vs. STATE

JUDGEMENT

(1.) Challenge in this criminal appeal is to the convictions and sentences, dated 14.10.2015, passed in Sessions Case No. 108 of 2011, by the District and Sessions Judge, Mahila Court, Krishnagiri.

(2.) The case of the prosecution is that the accused has married the deceased Tamilmani @ Thangam during September 2008. After marriage, both of them have lived as husband and wife in the house of the accused. At the time of marriage, the parents of the deceased have given 23 sovereigns of gold jewels and a sum of Rs. 1,10,000/ -. The accused has demanded two more sovereigns of gold jewels. At the time of marriage, the parents of the deceased have promised to give the same after three months from the date of marriage. After lapse of three months from the date of marriage, the accused has consistently demanded two sovereigns of gold jewels from the deceased. If the parents of the deceased have not given the same, he would marry his lover by name Priya and in that way, the accused has threatened the deceased. Further, the accused has demanded a sum of Rs. 50,000/ - for purchasing a car. Since the deceased has not been able to bear the cruelty caused by the accused, on 12.03.2009, in the house of the accused, the deceased has committed suicide. After occurrence, the father of the deceased, by name, Amirdhalingam, has given a complaint and the same has been registered in Crime No. 69 of 2009.

(3.) On receipt of the complaint, the investigating officer, viz., P.W.12 has taken up investigation, examined connected witnesses and also made arrangements to conduct inquest and accordingly, the concerned Revenue Divisional Officer, viz., P.W.9 has conducted inquest. The investigating officer has also made arrangements for conducting autopsy and accordingly, Dr.Saravanan (P.W.11) has conducted autopsy and he found the following internal and external injuries.