MEENA Vs. STATE BY THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal appeal has been filed by the appellant/accused against the judgment of conviction passed by the learned Mahila Sessions Judge, Chennai in S.C.No.36 of 2013 dated 21.07.2014, in which, the Mahila Judge had convicted the appellant for the commission of offence under Sec. 306 of I.P.C. and sentenced her to undergo 7 years rigorous imprisonment and to pay a fine of Rs.10,000.00 in default to undergo 6 months simple imprisonment.

(2.) The case of the prosecution is that one Vivek, who is the maternal grandson of the accused fallen in love with 15 years old girl by name Jessima, who is the deceased and daughter of the complainant and on 25.05.2012 at about 10.00 p.m., when Jessima was walking in the Muthiah Thotta street, the accused with an intention to insult her, scolded her with filthy language and induced her to commit suicide and since the minor girl Jessima was not able to bear the words uttered by the accused, poured kerosene, which was kept in her house on her and set fire as self immolation, as a result of which, she sustained burnt injuries and immediately, she was admitted in the Government Hospital, Royapettah, where, she died on 26.05.2012 at about 10.15 a.m. Therefore, a case was registered against the accused for the offence under Sec. 306 of I.P.C. by the respondent police in crime No.1039 of 201

(3.) After completion of investigation, the Inspector of Police, D3 Ice House Police Station, Chennai laid a charge sheet against the appellant before the learned XIII Metropolitan Magistrate, Egmore, where the case was taken on file in P.R.C.No.330 of 2012 and the case was committed to the Court of Sessions and the same was made over to the learned Mahila Sessions Judge, Chennai, where the case was taken on file in S.C.No.36 of 2013 and as prima facie case was found against the accused, she was charged for the commission of offence under Sec. 306 of I.P.C.