SELVAGURU Vs. STATE BY ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) The Appellant, who is the sole accused, has come forward with this appeal challenging the conviction and sentence imposed on him by the learned Sessions Judge, Mahila Court, Chennai, by the judgment dated 13-7-2006 made in S.C. No. 618 of 2005 convicting the Appellant for the offence under Section 498A. IPC and sentencing him to undergo one year rigorous imprisonment and to pay a fine of Rs. 1,000/-, in default, to undergo three months' rigorous imprisonment and also convicting him under Section 306, IPC and sentencing him to undergo seven years' rigorous imprisonment and to pay a fine of Rs. 1,000/-, in default, to undergo three months rigorous imprisonment. The accused/Appellant was also charged for the offence under Section 304B, IPC. but the learned trial Judge has acquitted the accused against the said charge.

(2.) The background facts of the case are hereunder :

(3.) The prosecution in order to substantiate its case examined P. Ws.1 to 9, filed Exs.P.1 to P. 18 and marked M.O.1.