MURUGANANDHAM Vs. STATE

JUDGEMENT

(1.) The first accused is the husband, the 2nd accused is the father- in-law and the 3rd accused is the brother-in-law of the deceased, who are facing charges under Sections 498-A, 304(B) and 302 IPC. The conviction and sentence against A1 to A3 runs as under: <FRM>JUDGEMENT_705_LAWS(MAD)3_2018_1.html</FRM>

(2.) The case of the prosecution is that the marriage between the first accused and the deceased Chitra took place 29.08.2003; that they blessed with a female child by name Kumaravalli; that at the time of marriage, the deceased was provided with 8+ sovereigns of gold jewels; that 2 Â 1/2 sovereigns of gold jewels was given to A1.

(3.) As per the case of the prosecution, while the deceased was living in a joint family along with the in-laws, A1 to A3 demanded dowry and they treated the victim cruelly.