RADHAKRISHNAN Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been filed to set aside the judgment of conviction and sentence dated 22.09.2014 passed in S.C.No.255 of 2012 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, 306 and 304-B of IPC. By judgment dated 22.09.2014, the learned Sessions Judge, Magalir Neethimandram, Fast Track Mahila Court, convicted the appellant under Section 498-A of IPC and sentenced him to undergo rigorous imprisonment for two years and to pay a fine of Rs.1,000/-, in default to undergo simple imprisonment for six months. The appellant is further convicted for the offence under Section 306 of IPC and sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs.5,000/-, in default to undergo simple imprisonment for one year. However, he was acquitted for the charges under Section 304-B of IPC. Challenging the conviction and sentence, the accused is before this Court, with the present criminal appeal.

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