M MOHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 15.5.2002 passed in SC. No. 19 of 2002 by the learned Additional Sessions Judge (FTC-Ill) Coimbatore, convicting and sentencing the appellants for the offence under Section 498A of IPC to undergo two years of Rigorous Imprisonment each and for the offence under Section 306 of IPC to undergo 7 years of Rigorous Imprisonment each and for the offence under Section 304A of IPC to undergo seven years of Rigorous Imprisonment each and for the offence under Section 4 of the Dowry Prohibition Act to undergo one year Rigorous Imprisonment each and ordering the sentences to run concurrently.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in SC. No. 19 of 2002 by the learned Additional Sessions Judge (FTC-III) Coimbatore and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 14 witnesses (PW.1 to PW.14 and also relied on Exhibits P-1 to P-20 and three material objects (Mos.1 to 3).