SOLIAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment in S. C. No. 135 of 2000 on the file of VI Additional Sessions Judge, City Civil Court, Chennai. The appellant is the second accused in S. C. No. 135 of 2000, the mother-in-law of the deceased Vijayalakshmi.

(2.) THE case of the prosecution in brief is that due to cruelty met at the hands of the appellant/a2 and other co-accused/a1, the husband of the deceased Vijayalakshmi and the son of the appellant herein Vijayalakshmi had committed suicide by pouring kerosene and setting ablaze herself on 28. 10. 1997 at 9. 30a. m. The charge sheet was filed against the accused under Sections 498a and 306 of IPC.

(3.) THE learned committal Magistrate,district Munsif-cum- Judicial Magistrate, Thiruvetriyur, while taking the case as PRC No. 39/1998 had issued summons to the accused on their appearance copies under Section 207 of Cr. P. C. were furnished to the accused and since the case is exclusively triable by a Court of Sessions, had committed the case to the Principal Sessions Judge, City Civil Court, Chennai from whose file, the said case has been transferred to VI Additional Sessions Judge, City Civil Court, Chennai. The learned Sessions Judge, on appearance of the accused, had framed charges against them under Sections 498a and 306 of IPC and when questioned the accused pleaded not guilty.