RAJENDRAN Vs. STATE

JUDGEMENT

(1.) The appellants challenging the conviction and sentence imposed upon them for the offence under Section 498 (A) I.P.C. directing them to undergo R.I. for 3 years have filed this appeal.

(2.) Originally, they were charge-sheeted and tried for the offences under sections 498 (A) and 304- B. I.P.C. The trial Court after considering the materials available on record acquitted the appellants in respect of the offence under Section 304-B I.P.C. and convicted them for the offence under Section 498 (A) I.P.C.

(3.) The case of the prosecution is this: