SAASIKUMAR Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment in S. C. No. 546 of 1999 on the file of the VII Additional Sessions Judge, Chennai.

(2.) THE short facts of the case of the prosecution sans irrelevant particulars are, that the marriage between the first accused and the deceased Sujatha took place on 08. 09. 1995 and at the time of marriage, the deceased Sujatha was presented with 20 sovereigns of gold ornaments by her parents and after her marriage, it is the case of the prosecution that the deceased Sujatha was subjected to dowry harassment and she was insisted to bring Rs. one lakh more towards dowry and due to the unbearable cruelty and harassment met at the hands of the accused/appellant, the victim had took an extreme step of committing suicide by hanging on 13. 07. 1997 at 15. 30 hours and hence the accused have been charged under Sections 498a and 304 (B) IPC and under Section 4 and 6 (2) of Dowry Prohibition Act 1961. Taking cognizance of the case, learned X Metropolitan Magistrate, Egmore, Chennai issued summons to the accused and on their appearance issued copies of documents under Section 207 of Code of Criminal Procedure and since the case is exclusively triable by the Court of Sessions committed the case for trial to the Court of Sessions under Section 209 Cr. PC.

(3.) ON appearance of the accused, learned Sessions Judge/vii Additional Sessions Judge, City Civil Court, Chennai has framed charges against the accused as indicated above and when the accused were questioned, they pleaded not guilty.