PONNUSAMMY Vs. STATE

JUDGEMENT

(1.) THE conviction and sentence dated 18. 05. 2004 passed in Sessions case No. 135 of 2003 by the Additional Sessions Court (Mahils Court), Tiruchirapalli are now under challenge.

(2.) THE conspectus of the case of the prosecution is that prior to four years from the date of occurrence, the deceased Priya (daughter of the complainant) has married the accused and for a period of the year from the date of marriage there has been no connection between the complainant and the deceased. The deceased has been blessed with a male child. After the birth of the male child, the complainant and his wife have made frequent visit to the house of the accused. The accused has made frequent attempt to fleece money from the deceased. The complainant has given four sovereigns of gold jewels and also Rs. 20,000/- on various occasions. Prior to one year, the accused has phoned up to the complainant stating that the deceased has been admitted in a hospital in serious condition and immediately the complainant and his wife and his friend by name Murugesan have rushed to the hospital which has been mentioned by the accused and the accused has stated that it is only nothing but a hoax. The accused has very often trounced the deceased by way of demanding money. Prior to 15 days from the date of occurrence, the deceased has come to the house of the complainant and told that the accused was demanded Rs. 15,000/ -. Prior to four days from the date of occurrence, the deceased has visited the house of her mother-in-law, which situates in Mohanur Village and directed one person to come and meet the complainant and accordingly he met the complainant and demanded money. On 23. 07. 2000, the complainant has received a telephonic communication to the effect that his daughter and his grandson have committed suicide and subsequently he has lodged the complaint.

(3.) THE complaint in question has been registered in Crime No. 164 of 2000, Musiri police Station under Section 174 of the Code of Criminal Procedure.