JAGAN Vs. STATE

JUDGEMENT

(1.) The Appellants, were convicted under Section 498-A, IPC and sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs. 5000/-each, in default to undergo six months rigorous imprisonment by the learned District Judge, Mahila Court, Coimbatore, in S.C. No. 20 of 2006, dated 10-7-2007.

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

(3.) Whether the prosecution has brought home the guilt of the Appellants beyond all reasonable doubts?