GOBI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been directed against the conviction and sentence dated 19.12.2007 passed in S.C. No. 338 of 2006 by Mahilar Neethimandram, Chennai.

(2.) The case of the prosecution is that at the time of occurrence, the deceased Anitha has studied II Year B.A. Degree course in Dr. Ambedkar Government College. Both the accused and deceased have loved each other. The accused has promised to marry her and subsequently due to poverty of the deceased, the accused has deserted her. On 7.7.2004, the accused has met the deceased in Dr. Ambedkar Government College and expressed his unwillingness to marry her and due to that, on 8.7.2004, at about 5 p.m., the deceased has committed suicide. After occurrence, the mother of the deceased by name Valarmathi, as defacto complainant, has given a complaint and the same has been registered in Crime No. 455 of 2004.

(3.) On receipt of complaint, the Investigating Officer, viz., P.W. 9, has taken up investigation, examined connected witnesses and made arrangements to conduct autopsy on the body of the deceased and accordingly, Dr. Balasubramanian (P.W. 7) has conducted autopsy and he found the following external and internal injuries: -