MARIAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard both counsel.

(2.) THIS is an application filed by the Petitioner under Section 482 of Code of Criminal Procedure to invoke the inherent jurisdiction of this Court to secure the ends of justice to issue directions as follows:

(3.) ON hearing her shouting the Petitioners husband Ranjit stood up and questioned them. It is at that time the persons who caught hold of her legs and her back, dropped her and asked Petitioner's husband not to interfere. Both the attackers beat the Petitioner's husband with lathies. Mrs. Lakshmi threw soil in the eyes of the person, who was sitting upon her stomach. When he tried to wipe out the soil from his eyes, she escaped and hid herself behind a bush Petitioner's husband shouted that he was dying and asked for help to save his life. After sometime, the sound died down. Mrs. Lakshmi was hiding throughout the night behind the bush. The Petitioner's sister -in -law Mrs. Lakshmi could not find the Petitioner's husband, the net used for hare hunting and the Tiffin box there. She came back to the village and informed the Petitioner, Kannamma, Pachaiamma and Kasiammal about the shocking incident. Since there were no male members at that time, they were all in a confusion and could not think of what to do. On 21 -1 -1996 at about 4 -00 p.m. a person from Pidaripattu village came and informed the Petitioner that her husband's dead body was found near the well of the president of the village. The Petitioner and her relatives rushed to the place where the dead body of the Petitioner's husband was found and the Petitioner's sister -in -law Mrs. Lakshmi, who was the eye witness to the occurrence, made a complaint to the fourth Respondent, and the First Information Report was entered in Crime No. 21/96 for the offences under Sections 356,323 and 302 of Indian Penal Code