MURUGESA PANDIAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 8.1.2003 passed in SC. No. 343/2002 by the learned Sessions Judge, Mahila Court, Coimbatore convicting and sentencing the appellants for the offence under Section 498A of IPC to undergo three years of Rigorous Imprisonment each and to pay a fine of Rs. 10,000/- each, in default to undergo Simple Imprisonment for six months each.

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

(3.) The case was taken on file in SC. No. 343/2002 by the learned Sessions Judge, Mahila Court, Coimbatore and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 9 witnesses (PW.1 to PW.9} and also relied on Exs.P1 to P10 and one material object (Mo.1). On the side of the defence, two witnesses were examined as Dw.1 and 2 and Ex.D1 was marked.