LAWS(MAD)-2018-12-202

RAVI Vs. STATE

Decided On December 20, 2018
RAVI Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This criminal appeal has been filed by the appellant/sole accused against the Judgment of conviction and sentence passed by the learned Sessions Judge (Mahila Court), Cuddalore dtd. 22/7/2008 made in S.C.No.135/2008.

(2.) The brief facts of the prosecution case are as follows:- P.W.1 is the adoptive father of the deceased. P.W.2 is the mother of the deceased. P.W.3 is the brother of the deceased. The marriage between the appellant and deceased was arranged by their parents. Before marriage, there was betrothal on 13/8/2007. At that time, the appellant demanded 20 sovereigns of gold jewels. However, P.W.1 agreed to give 10 sovereigns of jewels and instead of motorcycle P.W.1 was willing to give Rs.30,000.00 as cash. After one month of betrothal, the marriage was solemnised at Thiruvanthipuram Devanathaswami Temple. At the time of marriage, P.W.1 gave 8 sovereigns of jewels to his daughter and two sovereigns of jewels to the accused and gave a sum of Rs.20,000.00 for purchasing motor cycle and agreed to give Rs.10,000.00 within a month. After the marriage, the deceased and appellant lived at Neyveli. Thereafter, they came to P.W.1's house thrice. When the deceased came for third time, the deceased told that the appellant demanded Rs.10,000.00. Since the agreed amount of Rs.10,000.00 was not given, the appellant abused and harassed the deceased continuously, thereby, the deceased had taken the extreme step of committing suicide by hanging herself in the matrimonial house, in respect of which, P.W.1 lodged the complaint Ex.P1.

(3.) P.W.12 Head Constable received the complaint Ex.P1 from P.W.1 and registered a case in Crime No.256 of 2007 under Sec. 174(3) of Cr.P.C. Ex.P.11 is the printed F.I.R. Thereafter, on 16/10/2007, the matter was handed over to P.W.13-Inspector of Police, Investigating Officer. The Investigating Officer took up the case for investigation and went to the place of occurrence, prepared observation mahazar Ex.P12 and drew a rough sketch Ex.P13 and recovered material objects MO1 and MO2 two pieces of polyester shawl and he has also conducted inquest over the dead body of the deceased in the presence of witness and issued inquest report as Ex.P9. After examining the material objects and other witnesses, the offence was altered into under Ss. 498A and 304B IPC. The Alteration report is marked as Ex.P15.