KANNANM Vs. STATE

JUDGEMENT

(1.) Accused are the appellants in this appeal. The appellants have come forward with this appeal challenging the judgment dated 7-1-2005 by the learned Additional Sessions Judge, Fast Track Court No. IV, Poonamallee made in S. C. No. 191 of 2004 convicting the appellants for the offence under Sections 498-A, IPC and 304-B of IPC sentencing to undergo three years rigorous imprisonment and imposed fine of Rs. 1000/- in default to undergo one year rigorous imprisonment for the offence 498-A and 10 years rigorous imprisonment for the offence under Section 304-B of IPC. The sentences were also suspended and the appellants were released on bail, pending disposal of the appeal, on executing a bond for a sum of Rs. 5,000/- each with two sureties each for like sum to the satisfaction of the learned IV Metropolitan Magistrate, Egmore, Chennai-8 and on further condition that they should appear before the trial Court on every Monday, until further orders.

(2.) The following is the brief account of the prosecution case :-

(3.) After the prosecution evidence was over, the trial Court questioned the appellants/accused u/S. 313, Cr. PC. as regards incriminating materials available against them in the prosecution evidence. They denied the complicity to the offences. They did not examine any witnesses nor had they marked any documents.