PURUSHOTHAMAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is filed by A1 to A4 in SC.NO.25/2001 against the judgment dated 23.7.2002 passed by the learned Assistant Sub Judge, Maduranthagam, Kancheepuram District, convicting and sentencing them as stated supra.

(2.) THE case of the Prosecution is as follows:-

(3.) PW.21 D.Balachandran, the Deputy Superintendent of Police, Maduranthakam has taken up the case for investigation and recorded the statements of the parents of the deceased PW.1 and 2, brothers of the deceased PW.3 and 4, sister in law of the deceased PW.5, a tenant in the house of PW.1 as PW.6 and another relative of PW.1 as PW.7. Pws.1 to 7 had stated that the deceased had been subjected to cruelty by her husband and in laws for not getting a cot, a godrej bureau and a dining table and also four sovereigns of gold jewels for the child.