MAHARAJAN AND ORS. Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been directed against the convictions and sentences dated 24th July 2015 passed in Sessions Case No.277 of 2006 by the Mahala Neethi Manram, Chennai.

(2.) In the present case, a mother of two young children has been driven to commit suicide due to importunity of her husband and in laws and consequently, her young children have lost their maternal huddling.

(3.) The conspectus of the case of the prosecution is that accused Nos.2 and 3 are the parents of the first accused. The first accused has married the deceased Krishna Kumari on 25-05-2001. At the time of marriage, the parents of the deceased have given gold jewels and house-hold articles as dowry. After lapse of six months from the date of marriage since the said Krishna Kumari has not become pregnant, for the purpose of conducting second marriage to the first accused, the second accused has given torture to her. On 18-10-2002, the said Krishna Kumari has given birth to a female child. The parents of the said Krishna Kumari has given gold jewels to the new born child. Since her parents have not given Rs.6000/-(Rupees Six thousand only) for setting up separate family, the accused Nos.1 to 3 have debased them. The accused have also deterred the said Krishna Kumari from contacting her parents overphone. On 15-09-2005, the second accused has contacted the mother of the said Krishna Kumari overphone and told that the first accused has attacked the said Krishna Kumari and due to that, her earstud has become broken. Since the said Krishna Kumari has not been able to brook the torture given by all the accused, on 17-09-2005, at about 17:45 hours, she doused kerosene and set fire on her and subsequently passed away. After occurrence, the house-owner by name Karuppasamy has given a complaint (Ex-P1) and the same has been registered in Crime No.169 of 2005.