A. STEEPEN Vs. THE STATE

JUDGEMENT

(1.) The appellant, the unblessed son of a poor family, educated by his poor parents, on becoming an Engineer, secured a decent job, earned hand full of money, fell in love with one Sangeetha, married her with the wishes of both families, blessed with a male child, took care of his old village parents and lived a life with full of joy and jubilation, would not have even imagined that a severe blow to his life was fast approaching to make a complete topsy turvy.

(2.) He was living with his loving wife and five years old son, in a rental house at West Mambalam, Chennai. His aged parents were living in a remote village near Vellore. His father is an Ex -serviceman with no other property. His parents -in -law were residing at No. 21, Dhanapal Street, West Mambalam, Chennai.

(3.) When the above incriminating materials were put to the accused u/s. 313 Cr.P.C., he denied the same as false. On his side, the family photographs of the accused and his wife and child have been marked as Ex. D.1. However, he did not choose to examine any witness on his side.