R. NATARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) The appellant no. 1 (father-in-law) is 77 years old and appellant no. 2 (mother-in-law) is 69 years old stated to be bed ridden. They are in appeal against their conviction under Section 498A IPC sentencing them to three years imprisonment with fine and a default stipulation. Their appeal has been dismissed by the High Court.

(3.) Learned senior counsel Mr. S. Nagamuthu appearing on behalf of the appellants submitted that there is no evidence to support the conviction of the appellants. The Trial Court, in fact, should have given benefit of doubt to the appellants based on its own reasonings and conclusions. The conviction is, therefore, not sustainable. The husband of the deceased is already in custody having been convicted under Ss. 304-B and 498A IPC.