LAWS(MAD)-2017-4-27

N.BANU Vs. STATE OF TAMIL NADU

Decided On April 24, 2017
N.Banu Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) Dr. M.G. Ramachandran, popularly known as "MGR" was the Chief Minister of Tamil Nadu till his demise in the month of Dec., 1987. After his demise, for some time, his wife, Mrs. Janaki Ammal was in politics leading the political party founded by Dr.MGR.

(2.) Mrs. Janaki Ammal had a brother by name Mr. Mani @ Narayanan. Mr. Narayanan had seven children, who were all well settled in life. P.W.15 Mrs. Latha Rajendran, P.W.2 Mrs. Sudha Vijayakumar and the first accused Mrs. Banu Sridhar are the daughters of Mr. Narayanan. P.W.3-Mr. Ramachandran @ Raja @ Deepan is the son of Mr. Narayanan. During the life time of Dr.MGR, P.W.15, one Geetha Madhu Mohan, P.W.2-Mrs. Sudha Vijayakumar and yet another daughter of Mr. Narayanan by name Janaki Sivaraman were all residing in the house of Dr.MGR and Mrs. Janaki Ammal at Ramavaram Gardens. P.W.3-Mr. Ramachandran @ Raja, the first accused Mrs. Banu and another daughter of Mr. Narayanan by name Manu were all residing in the house belonging to Mr. Narayanan in Lake Area at Nungambakkam.

(3.) The deceased in this case was one Mr. Vijayakumar. He was married to P.W.2 in the year 1980. For a long time, he was in employment and after the demise of Dr.MGR, the deceased became the personal assistant to Mrs. Janaki Ammal in her political activities. P.W.2 was running a primary school near Ramavaram Gardens and the deceased was looking after the same.