RANGANATHAN Vs. SAKTHIVEL

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in s. C. No. 96 of 1994 on the file of the Assistant Sessions Judge, Tindivanam, which emanates from a complaint preferred by P. W. 1, the Village Administrative officer under Sections 498 (A) and 304 (B) of IPC against the accused, A1 being the husband of the deceased and A2 to A6 are in laws of the deceased. Pending revision, A2 died.

(2.) THE short facts of the case of the prosecution are that on 19. 6. 1993 at about 4. 30p. m. , the deceased, the wife of A1 had committed suicide by hanging herself in the land belonging to one Ponnambalam. After investigation, the 7th respondent has filed the charge sheet against the accused under Sections 498 (A) and 304 (B) of IPC.

(3.) WHEN incriminating circumstances were put to the accused, they would deny their complicity with the crime. Exs D1 to D9 were marked on the side of the accused through P. W. 2. After going through the available evidence both oral and documentary, the learned trial Judge has come to a conclusion that there is no material produced by the prosecution for demand of dowry and also for bringing the guilt of the accused under Sections 498 (A) and 304 (B) of IPC to warrant conviction and accordingly acquitted the accused from the charges levelled against them, which necessitated P. W2, the father of the deceased Shanthi to prefer this revision.