VALLINYAGAM Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) ALL the appeals preferred against the conviction and sentence imposed by the learned Additional District and Sessions Judge Fast Track Court, Dindigul in S.C. Nos. 35 of 2000 and 73 of 2003 dated 7.1.2004.

(2.) APPEAL against the conviction and sentence passed by the Additional District and Sessions Judge Fast Track Court, Dindigul convicting the appellants 1 and 2 for the offence punishable under Section 498-A IPC and sentencing them to undergo two years rigrous imprisonment and to pay fine of Rs. 1000/- each, in default, to undergo three months rigorous imprisonment and also convicting the 1st appellant for the offence punishable under Section 306 IPC and sentencing him to undergo 7 years rigorous imprisonment and to pay a fine of Rs. 1000/-, in default, to undergo 3 months rigorous imprisonment and the sentences to run concurrently.

(3.) ON committal, the learned Additional District and Sessions Judge-cum-Fast Track Court No. 2, Tuticorin, framed the charges under Sections 498-A and 306 IPC against the accused and they have denied the charges. The trial was conducted. 18 witnesses were examined by the prosecution and 20 exhibits were marked. 6 exhibits were maked by the defence.