R. MANIMARAN Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been filed to set aside the judgment of conviction and sentence dated 06.03.2014, passed in S.C.No.176 of 2011 by the learned Sessions Judge, Magalir Neethi Mandram, (Fast Track-Mahila Court), Thiruvallur.

(2.) The appellant is the sole accused. He stood charged for the offence under Sections 498-A and 306 of IPC. By judgment dated 06.03.2014, the learned Sessions Judge, Magalir Neethimandram, (Fast Track-Mahila Court), Thiruvallur, convicted the appellant under Section 498-A of IPC for a term of two years rigorous imprisonment with a fine of Rs.25,000/- in default to undergo rigorous imprisonment for six months. The accused has been acquitted for the charge under Section 306 of IPC. Challenging the said conviction and sentence, the accused is before this Court, by filing the present Criminal Appeal.

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