PERIYASAMI AND ORS. Vs. STATE

JUDGEMENT

(1.) Challenge in this criminal appeal is to the convictions and sentences dated 29.7.2015, passed in Sessions Case No.99 of 2011, by the District and Sessions Court, Fast Track Mahila Court, Krishnagiri.

(2.) The case of the prosecution is that the first accused is the son of accused 2 and 3 and fourth accused is their daughter. On 8.6.2006, the first accused has married the deceased Sudha and after some time, all the accused have joined together and demanded huge amounts in the form of dowry from the deceased and since the deceased has not been able to meet out the unreasonable demands of dowry made by all the accused, on 25.11.2006, at about 4.00 p.m., in the house of the accused, she committed suicide by way of hanging. After occurrence, the father of the deceased, by name, Narayanappa, as defacto complainant, has given a complaint and the same has been registered in Crime No.410 of 2006.

(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., Natarajan (P.W.10) has conducted inquest, examined connected witnesses and subsequently filed his inquest report. The investigating officer has continued investigation, examined some more witnesses and also made arrangements to conduct autopsy on the body of the deceased and accordingly Dr.Anusya Malathi (P.W.7) has conducted autopsy and she found the following external and internal injuries: