VENKATESAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 21.1.2003 passed in SC. No. 261 of 2001 by the learned Additional District Judge (FTC-III) Vridhachalam, convicting and sentencing the appellant/A1 for the offence under Section 304-B of IPC to undergo 7 years Rigorous Imprisonment and for the offence under Section 498-A of IPC to undergo three years Rigorous Imprisonment and to pay a fine of Rs. 2000/-, in default to undergo three months Rigorous Imprisonment and for the offence under Section 3 and 4 of the Dowry Prohibition Act to undergo Rigorous Imprisonment for 6 months and to pay a fine of Rs. 2000/-, in default to undergo three months Rigorous Imprisonment and ordering the sentences to run concurrently and acquitting A2 to A6.

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

(3.) The case was taken on file in SC. No. 261 of 2001 by the learned Additional District Judge (FTC-III) Vridhachalam and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 21 witnesses (PW. 1 to PW.21 and also relied on Exhibits P-1 to P-14.