MATHIVANAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been directed against the conviction and sentence dated 10.10.2013 passed in Sessions Case No. 44 of 2012 by the Additional District and Sessions Court, Theni at Periyakulam.

(2.) The epitome of the case of the prosecution is that the accused 2 and 3 namely Chandran and Thilakavathi are the parents of the first accused viz., Mathivanan. The first accused has married the deceased by name Mariselvam prior to four years from the date of occurrence. At the time of marriage, the parents of the deceased have given Rs. 15,000/ -, gold jewels and other household articles. After marriage, the deceased and accused have lived in a joint family. The first accused has run an auto electrical shop. For the purpose of extending his business, he directed the deceased to get a sum of Rs. 1,00,000/ - from her parents. The parents of the deceased have refused to concede the demand put forth on the side of the first accused and due to that all the accused have joined together and tortured the deceased. On 17.06.2010 at about 03.15 pm., with an intention to murder the deceased, in their house, the first accused has throttled the neck of the deceased and due to his overt acts, she passed away. After occurrence, the mother of the deceased by name Selvamani has given a complaint and the same has been registered in Crime No. 1627 of 2010.

(3.) On receipt of the complaint, the Investigating Officer viz., PW10 has taken up investigation, examined connected witnesses and the concerned Revenue Divisional Officer viz., PW7 has conducted inquest and subsequently, the doctor by name Arunkumar (PW4) has conducted autopsy and he found the following external and internal injuries: