VINOTH KUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed against the judgment of the learned Additional District and Sessions Judge (Fast Track Court No. 1), Chidambaram dated 29.6.2010 made in C.A. No. 66 of 2008, confirming the conviction recorded and the sentence imposed by the learned District Munsif cum Judicial Magistrate, Parangipettai in C.C. No. 87/2006.

(2.) The case of the prosecution, in brief, can be stated as follows:

(3.) In the trial that followed after recording the plea of the petitioner herein, totally 10 witnesses were examined as P.Ws.1 to 10 and six documents were marked as Exs.P1 to P6. The X-Ray films concerning P.W.1 and the petitioner, were produced as M.Os.1 and 2. After the petitioner was given an opportunity to explain the incriminating materials found in the evidence adduced on the side of the prosecution by questioning him under Section 313(1)(b) of Cr.P.C. and after recording his statement that he was not having oral or documentary evidence, the learned District Munsif cum Judicial Magistrate, considered the evidence in the light of the arguments advanced on either side and upon such consideration came to the conclusion that both the charges stood proved and convicted the petitioner herein for the said offences and sentenced him to undergo one year rigorous imprisonment and pay a fine of Rs. 10,000/- with a default sentence of three months simple imprisonment for the offence under Section 417 I.P.C and 2 years rigorous imprisonment and a fine of Rs. 10,000/- with a default sentence of three months simple imprisonment for the offence under Section 4 of the Dowry Prohibition Act.