JAYAN Vs. STATE OF KERALA, THE PUBLIC PROSECUTOR

JUDGEMENT

(1.) The 3rd accused in S.C. No. 203 of 2007 on the files of the Additional Sessions Judge (Adhoc-I), Ernakulam, has preferred this appeal challenging the conviction and sentence imposed against him, finding him guilty for the offence punishable under Sec. 498A of the IPC. In this matter, the trial court convicted the appellant for the offence punishable under Sec. 498A of the IPC and sentenced to undergo simple imprisonment for a period of one year and to pay fine of Rs.10,000.00, and in default of payment of fine, thirty days of default imprisonment also was imposed.

(2.) Heard the learned counsel for the 3rd accused/appellant and the learned Public Prosecutor in detail. Perused the records of the trial court.

(3.) The points arise for consideration are as follows:-