SARAVANARAJ Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment dated 19.11.2002 passed in SC.No.376/2001 by the learned Magalir Neethimandram, Chennai, convicting and sentencing the appellant for the offence under Section 498A of IPC to undergo two years of Rigorous Imprisonment and for the offence under Section 306 of IPC to undergo Rigorous Imprisonment for 7 years and to pay a fine of Rs.3000/-, in default to undergo Rigorous Imprisonment for three months.

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

(3.) The case was taken on file in SC.No.376/2001 by the learned Magalir Neethimandram and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 11 witnesses (PW.1 to PW.11} and also relied on Exs.P1 to P16.