SASI Vs. STATE

JUDGEMENT

(1.) The sole accused in SC No.446 of 2012 on the file of the Mahila Court, Chennai, is the appellant herein. He stood charged for the offence under Sections 498-A and 306 IPC. The accused denied the charges and opted for trial. Therefore, he was put on trial of the charges. After full fledged trial, the Mahila Court, Chennai, found him guilty of the offence under sections 498-A and 306 of IPC. The accused was accordingly, convicted under Sections 498-A of IPC and sentenced to undergo three years of rigorous imprisonment and to pay a fine of Rs.5,000/- in default to undergo three months simple imprisonment. Similarly. For the offence under Section 306 of IPC, he was convicted and sentenced to undergo 10 years of rigorous imprisonment with the fine of Rs.10,000/-, in default to undergo six months simple imprisonment.

(2.) 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: