LAWS(MAD)-2007-7-300

VEERAMANI Vs. STATE

Decided On July 17, 2007
VEERAMANI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in c. A. 20 of 2002 on the file of the Additional District and Sessions Judge, Thiruppathur , which emanates from the judgment in S. C. No. 29 of 1995 on the file of the Assistant Sessions Judge, Thiruppathur , Vellore District. A1 is the husband of the deceased Etharani and A2 is the mother-in-law of the deceased.

(2.) THE case was taken on file by the Judicial Magistrate No.I , Tiruppathur and on appearance of the accused on summons copies under Section 207 of Cr. P. C. , were furnished to the accused. When charges under section 498 (a) and 304 (B) IPC were framed and questioned, the accused pleaded not guilty. Before the trial Court P. W. 1 to P. W. 8 were examined and Ex. P. 1 to P. 10 and M. O. 1 were marked.

(3.) P. W. 3 is an independent witness. According to her, the deceased Etharani used to complain about her husband and her mother-in-law that from morning till 11. 00 pm they used to extract work from her and that there was also a complaint preferred by the brother of the deceased and that the mediation effected between the brothers of the deceased and A1 ended in vain and that on the date of occurrence also the deceased Etharani had complained to her that her mother-in-law had abused her at the time when she was taking her meals and also instigated her to commit suicide instead of taking meals and that at about 9. 00 pm A2 had informed her the daughter-in-law had committed suicide.