PURUSHOTHAMAN Vs. STATE REP.

JUDGEMENT

(1.) The appellants are the accused 1 to 3 in S.C.No.181 of 2010 on the file of the learned Sessions Judge (Mahila Court), Chengalpattu. The trial Court framed charges against all the accused as detailed below:-

(2.) The case of the prosecution, in brief, is as follows:

(3.) It is alleged that on 30.01.2010 at about 4.30 p.m., the deceased spoke to P.W.1, her brother and informed him that she had only Rs.100/- in her hands and all the three accused were harassing her. Therefore, according to P.W.1, he went to the house of the deceased and when he was nearing the house at Thozhupedu Village, he found a Tata Sumo Car coming from the opposite direction in a high speed. Even after noticing P.W.1, the car did not stop. P.W.1 went to the house of the accused, where, he found the father-in-law of the deceased. He told P.W.1 that the deceased was not alright and the second respondent had taken her to Acharapakkam Hospital. When P.W.1 contacted the deceased through cell phone, the second accused told him that he admitted the deceased in the Maruvathur Hospital. When he rushed to the hospital, the Doctor declared her dead. P.W.1 noticed some injuries on the neck of the deceased. Therefore, he went to Acharapakkam Police Station and made a complaint at 10.30 a.m. on 31.01.2010. P.W.14, the then Sub-Inspector of Police, registered a case in Crime No.43 of 2010 under Section 174 (3) Cr.P.C. Ex.P8 is the FIR. He forwarded both the documents viz., Complaint [Ex.P1] and FIR [Ex.P8] to the Court.