THIRUMALA PRAKASH Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsel for the appellant and the learned State Public Prosecutor.

(2.) THE appellant was the accused before the Court below in the following circumstances:

(3.) THE Court below had answered the points in the affirmative and the appellant was convicted and sentenced to rigorous imprisonment for 7 years for the offence punishable under Section 304B of IPC, rigorous imprisonment for 6 months with a fine of Rs. 25,000/ - for the offence punishable under Section 3 of the D.P. Act and rigorous imprisonment for 6 months with a fine of Rs. 25,000/ - for the offence punishable under Section 4 of the D.P. Act. The sentences were to run concurrently. Out of the fine amount to be paid, Rs. 40,000/ - was ordered to be given as compensation to PW -2 - mother of the deceased. It is this which is sought to be questioned in the present appeal.