SARAVANAN Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been filed to set aside the judgment of conviction and sentence dated 09.10.2013, passed in S.C.No.6 of 2011 by the learned Sessions Judge, Magalir Neethimandram, (Mahila Court), Coimbatore.

(2.) The appellant herein is the sole accused in S.C.No.6 of 2011 on the file of the learned Sessions Judge, Mahila Court, Coimbatore. He stood charged for the offences under Sections 498A and 306 of IPC. By judgment dated 09.10.2013, the trial Court convicted the appellant under Section 498A of IPC and sentenced him to undergo one year rigorous imprisonment and to pay a fine of Rs.5,000/- in default to undergo rigorous imprisonment for one month. Further he was convicted for the offence under Section 306 of IPC and sentenced to undergo seven years of rigorous imprisonment and to pay a fine of Rs. 10,000/- in default to undergo rigorous imprisonment for three months. Challenging the said conviction and sentence the appellant is before this Court with this appeal.

(3.) The case of the prosecution, in brief, is as follows :-