VEDI Vs. STATE

JUDGEMENT

(1.) This criminal revision petition is filed by the Petitioners/Accused 1 to 4 against the conviction and sentence passed by the learned Principal Sessions Judge, Krishnagiri in Criminal Appeal No. 31 of 2009 dtd. 21/3/2013 confirming the conviction and sentence passed by the learned Principal Assistant Sessions Judge, Krishnagiri in S.C. No. 86 of 2008 dtd. 20/8/2009.

(2.) Brief case of the prosecution:

(3.) On 2/12/2004 PW1 Mangai after completing work, she came to her house and at that time her uncle namely Vetrayan told her that the deceased Parameswari consumed poison and committed suicide. PW1 went to Kaveripattinam Hospital and returned her house and saw her dead body. Then PW1 lodged a complaint Exhibit P1 before the Kaveripattinam Police. PW14 Circle Inspector of Police Kaveripattinam registered a case in Cr. No. 1211 of 2004, under Sec. 438, 304(B) of IPC. The FIR was marked as Exhibit-P8. PW16 Deputy Superintendent of Police observed the scene of occurrence prepared a observation mahazar Exhibit P2 and rough sketch Exhibit P10 in the presence of witnesses PW6 Prabakaran and one Murugan. Then PW14 examined witnesses namely PW1 Mangai, PW2 Sivalingam, Muthuvedi PW3, Dharman Kumar PW4, Prabkaran PW6 and recorded their statements.