KUPPATHAI Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) THE appellants are the accused 1 and 2 in S.C.No.338 of 2000 on the file of the Mahalir Court, Coimbatore and they stand convicted for the offence under Section 4 of the Dowry Prohibition Act, 1961 and sentenced to undergo six months rigorous imprisonment each and to pay a fine of Rs.1,000/- each, in default, to undergo two weeks simple imprisonment; convicted for the offence under Section 304-B IPC and sentenced to undergo seven years rigorous imprisonment each and convicted for the offence under Section 498-A IPC and sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs.1,000/-, in default, to undergo three months simple imprisonment and the sentence of imprisonment are ordered to run concurrently. Against the said conviction and sentence, the present appeal has been filed by the appellants.

(2.) THE case of the prosecution is as follows:-

(3.) THE vehement contention of the learned counsel for the appellants is that there is no such demand was made by the accused from PW.1 and PW.1 also has not stated that he was subjected to any demand. Further, the occurrence had taken place only in the house of PW.5. THErefore, considering these aspects, the offence against the accused is not proved. Hence, he prayed for acquittal of the appellants.