PANDIYAN Vs. STATE

JUDGEMENT

(1.) R. BANUMATHI, J.

(2.) THIS appeal arises out of Judgment in S.C.201/2005 on the file of Principal Sessions Judge, Dharmapuri at Krishnagiri convicting the appellant/accused U/s.302 IPC and sentencing him to undergo life imprisonment and also imposing fine of Rs.5000/-. Appellant was acquitted of the charges U/s.4 of D.P Act and 498-A and 304(B) of IPC.

(3.) DEAD body of deceased Vanitha was taken to the native place of accused. PW2 and her husband accompanied the dead body. On hearing news, PW1 went to the place of accused where the dead body was kept. Accused informed PW1 and his wife that deceased committed suicide by hanging. Since PW1 suspected death of his daughter, PW1 lodged complaint before Jolarpet PS whereby he was advised to go to Hosur PS. Subsequently, PW1 and others went to Hosur along with body of Vanitha and lodged Ex.P1-Complaint. On the basis of Ex.P1, case of suspicious death was registered in Cr.No,259/2003 U/s.174 of Cr.P.C. Since the death was within seven years from the date of marriage, Ex.P10- FIR was sent to PW10-Sub-Collector for Inquest. On receipt of FIR, PW10-Sub-Collector in the presence of Panchayatdars examined witnesses conducted inquest and Ex.P10 is the Inquest report. After inquest, body was sent for autopsy.