M.SELVARAJ Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The present appeal has been preferred by the appellants challenging the conviction and sentence passed by the learned District & Sessions Judge, Tiruvarur in S.C. No.124 of 2012.

(2.) It is the case of the prosecution that there was matrimonial discord between Ulaganathan (P.W.3) and his wife Priya on account of which it is alleged that on 22.6.2012, Ulaganathan (P.W.3) had assaulted Priya and on coming to know about it, Selvaraj (A-1), brother-in-law of Priya (sister's husband of Priya) and Ramakrishnan (A-2), brother of Priya came to the house of Ulaganathan (P.W.3) at 2.00 a.m. on 23.6.12 and assaulted him; when Ulaganathan's mother, Mariammal intervened, they assaulted her and pushed her on account of which she lost her life. On the complaint Ex.P-1 lodged by Balasundaram (P.W.1), the brother of Ulaganathan (P.W.3), Santhana Mary (P.W.14 - Sub Inspector of Police) registered a case in Crime No.674/12 on 23.6.2012 at 6.45 a.m. and prepared the printed FIR (Ex.P-11). The complaint and the printed FIR reached the jurisdictional Magistrate at 10.30 a.m. on 23.6.12 as could be seen from the endorsement thereon.

(3.) Investigtion of the case was taken over by Rajagopal (P.W.15), who went to the Government Hospital, Mannargudi and conducted inquest over the body of Mariammal and prepared the inquest report (Ex.P-13). He despatched the body through Head Constable, Shanmugasundaram (P.W.12) for conducting post-mortem.