UDHAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The appellants have filed this appeal seeking to set aside the judgment dated 03.06.2009 made in S.C.No.18 of 2008 by the learned Sessions Judge, Magalir Needhimandram, Coimbatore.

(2.) The appellants herein are the accused 1 to 3 respectively, in the case in S.C.No.18 of 2008. The brief case of the prosecution is as follows: The first accused is the husband of the deceased, the second accused is the mother - in - law of the deceased and the third accused is the father - in - law of the deceased. The marriage between the first accused and the deceased Sulochana was solemnized on 01.06.2006 at Mettupalayam Vanabadrakaliamman Temple's Sakthi Mahal, as per the Hindu Customs and Conventions. The said marriage was arranged by the elders.

(3.) The deceased is the daughter of P.W.1 and sister of P.W.3. The deceased had studied upto X Standard and was working in Saradha Mills. P.W.3 was also working in the said Saradha Mills. At the time of marriage, P.W.1 gave four sovereigns of gold ornaments and household articles to the deceased and the marriage expenditure was equally shared by P.W.1 family and accused family. After marriage, the first accused and the deceased started to live a joint family life along with the second accused and third accused.