RANGASAMY GOUNDER Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS revision has been preferred by the complainant (P. W. 2), the father of the deceased against the Judgment in S. C. No. 229 of 2001 on the file of the Court of Additional District and Sessions Judge (Fast Track Court,no. 5), Tirupur dated 30. 7. 2002. The case has been charged against a single accused who is none other than the husband of the deceased Mohanarani, the youngest daughter of the complainant/p. W. 2.

(2.) THE case of the prosecution in a nutshell is as follows: the marriage between the deceased and the accused took place on 15. 9. 1996. The accused had often raised loan by pawning the jewels of his wife Mohanarani and has also demanded more dowry from the parents of the deceased Mohanarani which had driven her to take an extreme step of committing suicide on 18. 8. 1998 at about 6. 00p. m. , in her house. Hence the accused has been charged under Section 304 (B) and 498 A IPC.

(3.) THE case was taken on file by the trial Court and on appearance of the accused on summons, copies under Section 207 Cr. P. C were furnished to the accused and when charges were framed under Section 304 (B) and 498 A IPC and questioned the accused pleaded not guilty.