M JANAKARAJ, S/O MUTHUPANDI Vs. STATE BY

JUDGEMENT

(1.) This appeal is preferred by the accused in Sessions Case No.88 of 2013 on the file of Sessions Judge, Mahila Court, Tiruppur. The appellant was found guilty for offence under Section 306 of I.P.C and sentenced to under 5 years R.I and to pay a fine of Rs.10,000/- in default 6 months S.I.

(2.) Based on the complaint given by one Thiru.Chitra Pandiyan, father of Maheswari (deceased), First Information Report was registered under Section 174 of Cr.P.C in respect of unnatural death of Maheswari (deceased). On 09.01.2003, at about 12.00 noon, the death has occurred, within 7 years of their marriage between the appellant Janakaraj and deceased Maheswari. The investigation was taken up by the respondent police. Based on the materials collected in the course of investigation particularly, the suicide note of the deceased, the final report was filed against the appellant and his parents.

(3.) Charges were framed against the appellant and others for offences under Sections 304-B, 406 of I.P.C and Section 4 and 6 of Dowry Prohibition Act.