MARIANO ANTO BRUNO Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The present appeal is directed against the judgment and order dtd. 31/1/2022 passed by the High Court of Judicature at Madras (hereinafter referred to as "High Court") in Criminal Appeal No. 166 of 2021 filed by the Appellants herein seeking to set aside the order of conviction passed by the Sessions Judge, Mahila Court, Chennai (hereinafter referred to as "Trial Court") in S.C No. 209 of 2016 under Ss. 498A and 306 of the Indian Penal Code (hereinafter referred to as "IPC"). The Appellants were sentenced to undergo imprisonment for a period of 3 years with a fine of Rs.5,000.00 each, in default of which to undergo simple imprisonment for a period of one month under Sec. 498A IPC and to undergo imprisonment for a period of 7 years with a fine of Rs.25,000.00 each in default of which to undergo simple imprisonment for a period of 3 months under Sec. 306 IPC. By impugned judgment, the High Court upheld the conviction of the Appellants for the offence under Ss. 498A and 306 IPC.

(2.) Briefly, the facts relevant for the purpose of this appeal are as follows:

(3.) Thereafter, on completion of the investigation, charge sheet was filed and cognizance was taken. Since the offences are triable by the Court of Session, the said case being SC No. 209 of 2016 was committed to Mahila Court, Chennai for trial.