RAVICHANDRAN Vs. DEPUTY SUPERINTENDENT OF POLICE ANNAMALAI NAGAR

JUDGEMENT

(1.) Accused in S.C.No.468 of 1992 on the file of Assistant Sessions Judge, Chidambaram is the Appellant. By the Judgment dated 23.10.1997, the learned Assistant Sessions Judge convicted Appellant / Accused under Sec.304-B I.P.C. for causing death of his wife Subadra subjecting her to dowry harassment. The trail Court acquitted the Accused for the charge under Sec.306 I.P.C.

(2.) The charges against the Accused and the findings of the trial Court are as noted below:- Charge Number Gist of the Charge Finding sentence 1 Under Sec. 304 - B IPC (2 counts) for causing death of his wife Subadra subjecting her to cruelty and harassment in connection with dowry. and also for the death of his child Saranya. Convicted under Sec.304-B I.P.C.(2 counts) Sentenced to undergo Rigorous Imprisonment for eight years. 2 Under Sec. 306 IPC for abetment to commit suicide by Subadra and for the death of child Saranya. Not guilty Acquitted.

(3.) Common facts which led to this appeal could briefly be stated thus:- Deceased Subadra is the daughter of P.W.8 - Shanmugasundaram and P.W.9 - Saroja. The Accused was working as Assistant in the Bank of Madura, Chidambaram Branch. Subadra was given in marriage to the Accused. The marriage of the Accused and deceased was solemnized on 08.12.1989 in Srinivasa Kalyana Mandapam, Tanj ore. At the time of marriage, Subadra was given 20 sovereigns jewels and cash of Rs.40,000/- and also household utensils worth about Rs.30,000/-. The couple had one girl child by name Saranya. Accused and deceased Subadra were living in Door No.17, Sadagopa Nagar, Kothangudi, Chidambaram within the jurisdiction of Annamalai Nagar Police Station. One Alamelu is the owner of the said house. She was residing in the ground floor; while the Accused and deceased Subadra were living in the first floor.