S.B. Sinha, J. - (1.) Leave granted.
(2.) Jeeja, the deceased was married on 12.09.1998 with the first appellant herein, Dr. Premkumar at Attingal. They had been residing at Chenkkottah, in the district of Tenkasi in the State of Tamil Nadu. She committed suicide at her matrimonial house which is in the State of Tamil Nadu on 14.02.2003. Appellant No. 2 herein, father-in-law of the deceased, informed the Courtallam Police about the said unnatural death pursuant whereto a case being Crime No. 64/2003 under Section 174 of the Code of Criminal Procedure (Cr.P.C.) was registered. The body of the deceased was subjected to inquest by the Sub Divisional Executive Magistrate and Revenue Divisional Officer, Tenkasi and an enquiry was conducted by the said officer and a report was submitted before the Deputy Superintendent of Police, Tenkasi wherein, inter alia, it was stated : On the basis of the inquest conducted, and on the basis of the enquiries made with the husband, father-in-law, mother-in-law, brothers-in-law, father, mother, brothers and sisters of the deceased, and on the basis of the evidence adduced by the reputed locals, and viewing the position and situation of the room in which the dead body was lying and other circumstances, I come to the conclusion that the death of Jeeja by hanging is not one due to dowry based cruelty. I request to make detailed investigation as to under what circumstances Smt. Jeeja died by hanging. The Inspector of Police, Courtallam submitted a report before the Sub-collector and Revenue Divisional Officer stating that Jeeja committed suicide on account of her mental illness. The investigation pursuant to the report under Section 174, Cr.P.C. was stopped stating: It is truly evident that Jeeja, knowing that the fact of her mental illness had come to the knowledge of her husband and parents-in-law, and that despite the homeopathy, ayurveda and allopathic treatment the mental disease had not subsided, became mentally depressed and as a result of the mental agony she had undergone she came to the decision of committing suicide by hanging, and accordingly on 14.2.2003 at 9.00 AM after telling her husband that she would not speak to him, and after the departure of her husband and father-in-law to the clinic at 9.30 AM, she went to wash and dry the clothes at 10.30 AM and after that she went into the first room at the upstairs and after locking from inside the box lock of the wooden plank shutter of the door and placing the key on the table, and locking from inside of the glass windows on the south, lower and north side of the said room, she went into the bed room, and after locking the bed room door from inside, she climbed on the small stool and the cot in the room and after tying a nylon churidar shawl at the ceiling fan clamp at the roof by a knot and tying the other end of the shawl around the neck by making a knot by herself and jumped down from the cot and as a result of hanging the knot around her throat got tightened and caused suffocation that resulted in her death. Therefore the investigation of this case is stopped and further action dropped, and this final report is submitted. Father of the deceased, however, lodged a complaint with the Kadakkavoor Police in the State of Kerala on or about 04.03.2003 on the basis whereof a First Information Report (for short, Rs. FIR) was lodged for an offence punishable under Section 304B read with Section 34 of the Indian Penal Code (IPC).
(3.) Appellant No. 1 was arrested from his residence at Shenkottai (Tamil Nadu) and produced before Judicial Magistrate First Class, Varkkala. A charge-sheet was filed by Kadakkavoor Police on or about 13.04.2004.;