SAYED ASEN Vs. STATE

JUDGEMENT

(1.) THIS revision arises against two concurrent judgments of the Courts below convicting the petitioner for offence under Section 498-A IPC and sentencing him to one year rigorous imprisonment.

(2.) PETITIONER and his parents stood trial for offences under Sections 498-A, 406 and 506(i) IPC and 4 and 6 of the Dowry Prohibition Act. The father of the petitioner died pending trial and his mother stood acquitted. The petitioner was convicted for offence under Section 498-A IPC and acquitted in respect of other offences.

(3.) ON appreciation of evidence, the trial Court acquitted the second accused (3rd accused died pending trial) whilst convicting this petitioner for offence under Section 498-A IPC alone. Against his conviction and sentence of one year rigorous imprisonment imposed upon him, the petitioner moved C.A.No.20 of 2008 which came to be dismissed under judgement of the learned Additional District and Sessions Judge, Fast Track Court, Vellore, dated 30.06.2008. There against this revision.