RAJAMANICKAM Vs. INSPECTOR OF POLICE, ALANGUDI POLICE STATION

JUDGEMENT

(1.) The appellants were convicted for the offences under Sections 498(A) and 304(B) of I.P.C., and sentenced to 3 years Rigorous Imprisonment and 7 years Rigorous Imprisonment respectively vide Judgment dated 05.07.2011 in S.C. No. 147 of 2010 on the file of the Mahila Court, Pudukottai.

(2.) The prosecution case is that the first accused Rajamanickam was married to Periyanayagi on 23.08.2001. She committed suicide by consuming poison on 01.02.2007. In this regard, the brother of the deceased, namely, Thiru. Veeraiah lodged Ex. P.1 complaint before Alangudi police station. Ex. P.8 First Information Report in Crime No. 42 of 2007 was registered for the offence under Section 304(B) of I.P.C. Investigation was taken up and after completing of all the usual formalities, final report was laid against the appellants before the Judicial Magistrate, Alangudi, for the offences under Sections 498(A) and 304(B) of I.P.C. Cognizance of the offences was taken and the case was committed to the Sessions Court in P.R.C. No. 13 of 2010. The case was made over to the Additional District and Sessions Judge, Pudukkottai, for trial in S.C. No. 147 of 2010. Charges were framed against the accused. They pleaded not guilty and claimed to be tried. The prosecution examined as many as 12 witnesses and marked Ex. P.1 to Ex. P.11. M.O. 1 to M.O. 4 were also marked. The learned trial Judge after a detailed consideration of the evidence on record, came to the conclusion that the prosecution had established its case beyond reasonable doubt and convicted and sentenced the appellants as mentioned above. Challenging the same, this Criminal appeal came to be filed.

(3.) Heard the learned counsel on either side.