SELVARAJ Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal is directed against the Judgment dated 21.02.2008 made in S.C.No.178 of 2006 on the file of the learned Sessions Judge, Magalir Neethi Mandram, Coimbatore, thereby convicting and sentencing the appellants to undergo Rigorous Imprisonment for two years and to pay a fine of Rs. 500/- each, and in default to undergo Simple Imprisonment for six months for the offence under Section 498-A read with 34 of IPC and to undergo Rigorous Imprisonment for ten years and to pay a fine of Rs. 1,000/- each, in default to undergo Simple Imprisonment for one year for the offence under Section 304-B read with 34 of IPC.

(2.) (I) The case of the prosecution is that the first accused Selvaraj is the husband of the deceased. The second and third accused are parents of the first accused. The marriage between the first accused and the deceased was solemnized on 211.2004 and during the time of marriage, gold and silver ornaments worth about Rs. 60,000/- were presented by the parents of the deceased. The accused persons were torturing the deceased by demanding dowry and constantly harassed, humiliated and tortured her for bringing insufficient dowry articles and also demanded more dowry. Therefore, the deceased was forced to commit suicide, because of the cruelty committed by the accused persons.

(3.) Based on the above materials, the Trial Court framed charges and claimed trial as detailed above and the accused denied the same as false.