PALANI Vs. STATE

JUDGEMENT

(1.) THE appellants in Criminal Appeal No.783 of 2003 are the accused 1 and 2 in S.C.No.231 of 2001 on the file of the Magaler Neethimandram, Chennai. Totally, there are three accused in this case. THE 3rd accused had been acquitted by the Trial Court from the charges under Sections 498-A, 306, 304-B, IPC and under Section 4 of the Dowry Prohibition Act. THE first accused was convicted under Section 304-B IPC and sentenced to undergo Rigorous Imprisonment for a period of 10 years and to pay a fine amount of Rs.20,000/-, in default, to undergo Simple Imprisonment for a period of one year the second accused was convicted under Section 304-B IPC and sentenced to undergo Rigorous Imprisonment for a period of 7 years and to pay fine of Rs.5,000/-, in default, to undergo Simple Imprisonment for a period of three moths and no separate sentence was awarded by the Trial Court on the accused 1 & 2 for the offences under Sections 498-A, 306 IPC and under Section 4 of the Dowry Prohibition Act. Challenging the said conviction and sentence, the appellants / A1&A2 have preferred the Criminal Appeal No.783 of 2003.

(2.) P.W.1 - Mr.G.Arumugam, who is the father of the deceased had preferred the Criminal Revision in Crl.R.C.No.789 of 2003, seeking conviction to the Accused 1 to 3 under Section 302 and 201 IPC.

(3.) THE Trial Court, after analyzing the oral and documentary evidence, convicted and sentenced the accused as already stated above.