KAMARAJ GOUNDAR Vs. STATE

JUDGEMENT

(1.) THESE are connected appeals preferred against the convictions and sentences by the learned Sessions Judge of Madurai Division in C, C. No. 151 of 1958.

(2.) THE facts are: P. W. 4 is the wife of accused 1 and the sister of P. W. 5, the husband of P. W. 3. P. W. 4 and accused 1 lived as husband and wife for six months or one year in P. W. 5's house eking out their livelihood as agricultural labourers. This married life proved unhappy. They separated, Accused 1 went back to his village and P, W. 4 continued to live with P. W. 5. There was a subsequent panchayat to reconcile the couple and this failed.

(3.) ON Friday, the 10th May 1957, at about 11 a. m. accused 1 accompanied by accused 2 and 6 came to P. W. 5's place and in the presence of P. W. 6 wanted P. W. 5 to send back P. W. 4 with accused 1. P. W. 5 promised to do so after the inauspicious days (dog days) were over. Accused 2 insisted on P. W. 5 sending P. W. 4 with accused 1 forthwith. P. W. 6 interceded and advised that it would be more proper if the parents-in-law of P. W. 4 came and took P. W. 4 to the village of accused 1. Accused 1 to 3 left the place.