KARTHICK Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed to set aside the conviction and sentence dated 01.04.2016 passed in S.C.No.161 of 2011, on the file of the learned Sessions Judge (Mahila Court), Madurai.

(2.) The appellant is the first accused, his mother and father are arrayed as Accused Nos.2 and 3 in the above referred case. Before the trial Court, the appellant and other accused stood charged for the offence under Sections 498(A) and 304(b) or 302 of I.P.C. The accused denied all the charges and opted for trial. Therefore, they were put on trial on the charges. After full-fledged trial, the learned Sessions Judge [Mahila Court], Madurai, found the appellant/accused guilty of offence under Section 498(A) and 304(b) of I.P.C. Accordingly, the appellant alone convicted and sentenced to undergo three years rigours imprisonment and to pay a fine of Rs.1,000/-, in default to undergo six months simple imprisonment under Section 498(A) off I.P.C. Further, he has been convicted under Section 304(b) of I.P.C., and sentenced to undergo ten years rigours imprisonment and to pay a fine of Rs.5,000/-, in default, to undergo six months simple imprisonment. The learned Sessions Judge [Mahila Court], Madurai, has acquitted accused Nos.2 and 3 from all the charges. The sentences are directed to run concurrently. Challenging the conviction and sentence, the appellant/first accused is before this Court, by way of filing the present Criminal Appeal.

(3.) The relevant facts of the case, which gave rise to filing of this appeal are necessary to be recapitulated for the disposal of this appeal:-