THANGAVEL Vs. STATE

JUDGEMENT

(1.) The appellants 1 and 2, herein are arrayed as Accused No.1 and 2 in S.C.No.62 of 2013 on the file of the learned 1 st Additional District and Sessions Judge (i/c. Sessions Judge, Mahila Court), Salem. The trial Court framed the charges against the Accused No.1 for the offence under Sections 498-A and 306 of IPC. Similarly, charge has been framed against the Accused No.2 for the offence under Section 306 IPC. Both the accused denied the charges and opted for trial. Therefore, they were put on trial of the charges.

(2.) After full fledged trial, the learned 1st Additional District and Sessions Judge (i/c. Sessions Judge, Mahila Court), Salem, found the Accused No.1, guilty of the offence under Section 323 of IPC. Further, he found the Accused No.2, guilty of offence under Section 324 of IPC. Accordingly, the Accused No.1 was convicted and sentenced to undergo rigorous imprisonment for 6 months and to pay a fine of Rs.1,000/-, in default to undergo a further period of 3 months simple imprisonment. Further, Accused No.2, is convicted and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.2,000/- and in default to undergo a further period of 2 months simple imprisonment. On the other hand, with regard to the charges framed against the accused under Section 498-A and 306 of IPC, the trial Court came to the conclusion that the said offence have not been proved and thereby acquitted the accused for the said charges.

(3.) Challenging the conviction and sentence, both the accused are before this Court, with the present criminal appeal.