PRAVEEN KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner who is the 1st accused in C.C.No.116/2010 on the file of the Judicial First Class Magistrate Court I, Kochi and who is the 1st appellant in Crl.A No.521/2014 of Sessions Court, Ernakulam calls into the question the conviction and sentence against him for the offence punishable under Sec. 498A of the Indian Penal Code (for short, IPC).

(2.) The revision petitioner and his mother faced trial for the offence under Sec. 498A r/w Sec. 34 IPC on the allegation that he and his mother subjected his wife to cruelty, demanding dowry.

(3.) Pursuant to Ext.P1 complaint laid by PW1, Ext.P5 FIR was registered. After investigation, PW7 filed final report against the accused for the offence punishable under Sec. 498A r/w Sec. 34 IPC.