A. RAJU Vs. STATE

JUDGEMENT

(1.) The petitioners/accused 1 to 4 have filed this Criminal Revision Case in Crl.R.C.No.902/2014 aggrieved by the judgment of the learned Assistant Sessions Judge, Nagapattianm, in S.C.No.141/2011 dtd. 3/1/2013 whereby they were convicted for the offences under Ss. 498-A and 304 (B) of IPC and imposed a sentence of 1 year rigorous imprisonment and to pay a fine of Rs.1,000.00, in default, to undergo rigorous imprisonment for a period of three months for the offence under Sec. 498-A IPC and 7 years rigorous imprisonment for the offence under Sec. 304(B) IPC and the judgment of the learned Sessions Judge, Mahila Fast Track Court, Nagapattinam, dtd. 3/6/2014 in Crl.A.No.1/2013 whereby the conviction and sentence imposed by the trial court was confirmed.

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

(3.) The prosecution marked the complaint lodged by the P.W.1 as Ex.P.1, the First Information Report as Ex.P.2, the Postmortem Report as Ex.P.3, the Revenue Divisional Officer's Report as Ex.P.4, the Observation Mahazar as Ex.P.5, the Rough Sketch as Ex.P.6, the Alteration Report dtd. 3/4/2008 altering the case as one under Ss. 498-A, 304(B) of IPC and Sec. 4 of the Dowry Prohibition Act as Ex.P.7 and the signature of the P.W.20 in the confession statement given by the 1 st accused as Ex.P.8.