- (1.)THIS petition has been filed, praying for a direction to the Court of Session, magalir Neethi Mandram at coimbatore, to take additional evidence in s. C. No. 311 of 2003.
(2.)REVISION petitioner is father of the deceased Maheswari. The deceased maheswari was married off to first accused on 26-2-2001 and they were living with second and third accused, who are parents of first accused, as a joint family in Manupatti Village.
(3.)IT is alleged that due to the cruelty perpetrated by all the accused on Maheswari and demand of dowry in question to the tune of Rs. 3. 00 lakhs and to get a separate house from her parents, there were some misunderstandings among Maheswari and accused 1 to 3. It is further stated that on 9-1-2003 at about 9. 00 a. m. the deceased consumed two packets of chemical poison called "sani Powder" with an intent to commit suicide and she was admitted to Government hospital, Udumalpet, where she breathed her last. Post-mortem examination was conducted and viscera was despatched for toxicological analysis. It was opined that the deceased died due to some poisoning. There were no external injuries on her body.