DHURUVAN Vs. STATE REP BY THE DEPUTY

JUDGEMENT

(1.) ACCUSED are the appellants in this appeal. The appellants have come forward with this appeal challenging the judgment dated 30.06.2003 by the learned Additional Sessions Judge, Fast Track Court No.III, Vridhachalam made in S.C.No.185 of 1997 convicting the appellants for the offence under section 498A IPC sentencing to undergo simple imprisonment of two years each and to pay a fine of Rs.1000/- each in default to undergo three months simple imprisonment and convicting the appellants for the offence under section 4 of Dowry Prohibition Act sentencing to undergo simple imprisonment for six months and to pay a fine of Rs.500/- each in default to undergo simple imprisonment for two months. The sentence was 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/- with two sureties for a like sum to the satisfaction of the learned District Munsif cum Judicial Magistrate, Titagudi.

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

(3.) THE point for consideration is, "whether the prosecution has established the charges framed against the appellants/accused beyond all reasonable doubt?". Point:-