SATHIK ALIAS SATHIK ALI Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been filed to set aside the judgment of conviction and sentence dated 24.11.2014 passed in S.C.No.26 of 2014 by the learned Sessions Judge, (Fast Track-Mahila Court), Erode.

(2.) The appellant is the sole accused. He stood charged for the offence under sections 498-A and 306 IPC. By judgment dated 24.11.2014, the learned Sessions Judge, (Fast Track-Mahila Court), Erode, convicted the appellant under Section 498-A of IPC and sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs.100/- in default, to undergo simple imprisonment for one month. Further, the appellant was convicted under Section 306 of IPC and sentenced to undergo ten years rigorous imprisonment and to pay a fine of Rs.100/- in default, to undergo simple imprisonment for one month. Challenging the said conviction and sentence, the accused is before this Court, by way of filing the present Criminal Appeal.

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