MACKSON JERNS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The conviction and sentence, dtd. 15/11/2007 passed in Sessions Case No.159 of 2007 by the Sessions and Mahila Court, Tirunelveli, are being challenged in the present Criminal Appeals.

(2.) The case of the prosecution is that on 11/7/2006, accused Nos.1 to 3 alleged to have teased the school going girls, who are returning to their hostel and threatened the deceased victim girl by stating that they have taken photographs through mobile phone and they are going to expose the same and thereby teased the deceased victim girl. With anxiety, she went to her native place on 12/7/2006 at about 12.00 p.m. P.W.1-mother of the deceased victim girl enquired about her arrival and she stated that she cannot able to study, for which, her mother advised her to study well. Due to the act of the accused, on 13/7/2006, during morning hour, at her home, the victim girl said to have committed suicide by hanging herself. Thereafter, P.W.1 gave a complaint-Ex.P.1 and the same has been registered in Crime No.95 of 2006.

(3.) On the basis of Ex.P.1, P.W.16-the Investigating Officer has done investigation and after completing the same, has filed a final report on the file of the Judicial Magistrate's Court, Valliyoor. The final report has been taken on file in P.R.C.No.8 of 2007. The case was committed to the Court of Sessions and taken on file in Sessions Case No.159 of 2007.