K.VELMURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant is Accused No.1 in S.C.No.312 of 2012, on the file of the Sessions Court cum Mahila Court, Madurai, dated 05.11.2014. The appellant / Accused No.1 was tried along with Accused Nos.2 to 4. Accused No.2 is the mother of the appellant. Accused No.3 is the sister of the second accused. Accused No.4 is the grandmother of the appellant. In the trial Court, they were charged for the offences under Sections 498 A and 306 of I.P.C. and Section 4 of Dowry Prohibition Act. The trial Court had acquitted Accused Nos. 2 to 4 from all charges framed against them and convicted the appellant for the offence under Sections 498 A and 306 I.P.C and sentenced him to undergo three years Rigorous Imprisonment and to pay a fine of Rs.1,000/- in default to undergo three months Simple Imprisonment for the offence under Section 498 A I.P.C and sentenced him to undergo seven years Rigorous Imprisonment and to pay a fine of Rs.2,000/- indefault to undergo six months Simple Imprisonment for the offence under Section 306 I.P.C. and he was acquitted for the offence under Section 4 of the Dowry Prohibition Act. Against which, the present Appeal has been filed.

(2.) The facts of the case are briefly stated hereunder:-

(3.) In order to prove the case of the prosecution, on the side of the prosecution as many as 19 witnesses were examined as PW.1 to PW.19 and 16 documents were marked as Ex.P.1 to Ex.P.16. one material object was marked as M.O.1. On the side of the accused, no witness was examined nor any document was marked.