ARUNACHALAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal filed under Section 374 of the Code of Criminal Procedure filed against the conviction and sentence passed by the Sessions Judge, Mahila Court, Tirunelveli Division, Tirunelveli made in S.C. No. 92 of 1997 dated 17.11.2005 convicting the appellants/accused No. 1 and 2 for offence under Section 498A IPC and sentenced them to undergo rigorous imprisonment for one year and to pay a fine of Rs. 5,000/- in default to undergo three months rigorous imprisonment; under Section 304B IPC and sentenced them to undergo ten years rigorous imprisonment.

(2.) The appellants were convicted on the backdrop of the following prosecution case:

(3.) Point for con sideration: