SAROJA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed, against the judgement of conviction and sentence, dated 02.03.2010, made in SC.No.8 of 2007, by the Sessions Court (Mahila Court) Perambalur, convicting and sentencing the Appellant/A2, for the offence under Sections 363 and 306 of IPC, to undergo seven years Rigorous Imprisonment for each offence and to pay a fine of Rs.1000/-, for each offence, in default to undergo three months Rigorous Imprisonment, for each offence and ordering the sentences to run concurrently.

(2.) According to the Prosecution, there were two accused persons, namely, Annadurai/A1 and the Appellant/A2 and they were charge sheeted for the offence under Sections 363 and 306 of IPC, stating that the accused had abducted the deceased, Rani, wife of one Boominathan, with an intention to indulge her in illicit intimacy with another person and on coming to know such an intention, due to mental agony, on 19.02.2005 at 19.00 hours, at Samayapuram Mariamman Temple, the deceased committed suicide, by consuming poison.

(3.) The case was taken on file in SC.No.8 of 2007, by the Sessions Court (Mahila Court) Perambalur and necessary charges were framed. The accused had denied the charges and sought for trial. In order to bring home the charges against the accused, the prosecution examined PW.1 to PW.16 and also marked Exs.P1 to P14 and Mos.1 to 6.