RAMASUBBU Vs. KANDASAMY

JUDGEMENT

(1.) This criminal revision is directed against the order of acquittal passed by the Principal Sessions Judge, Tuticorin in Crl.A.No.37 of 2006, dated 09.07.2008.

(2.) The case of the prosecution is that the accused and the deceased Vijayalakshmi are husband and wife and after marriage, they were living happily and thereafter, the accused had given torture to his wife and due to which, he committed suicide. The Inspector of Police attached to Kovilpatti Police Station filed a final report under Section 306 IPC and Section 4 of the Prevention of Woman Harassment Act against the accused examining the witnesses.

(3.) In the trial court, 10 witnesses were examined and 9 Exhibits and MO1 marked. On the side of the accused two documents were marked. When the accused was questioned about the incriminating circumstances, he denied the same. The trial court convicted the accused for the offence under Section 306 IPC and sentenced to undergo 3 years RI and to pay a fine of Rs.3,000/-, in default to undergo 6 months of RI. Aggrieved by the order of the trial court, the accused preferred appeal before the first appellate court, which acquitted the accused. Against the order of acquittal of the first appellate court, the present revision has been filed by the revision petitioner.