A RAVINDRAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment dated 31.10.2002 passed in SC.No.65/2000 by the learned Additional District and Sessions Judge (FTC 4), Coimbatore at Tiruppur, convicting and sentencing the appellants for the offence under Section 498A and 304B of IPC and Section 4 of the Dowry Prohibition Act to undergo ten years of Rigorous Imprisonment each.

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

(3.) The case was taken on file in SC.No.65/2000 by the learned Additional District and Sessions Judge (FTC 4), Coimbatore at Tiruppur and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 13 witnesses (PW.1 to PW.13} and also relied on Exs.P1 to P10 and two material objects (Mos.1 to 2). On side of the defence, three witnesses have been examined as Dw.1 to 3 and Ex.D1 to D3 were marked.