MANIKANDAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal has been filed by the appellant/accused against the conviction and sentence passed by the Principal Sessions Court, Karur, dated 3.3.2004, in S.C.No.126 of 2003.

(2.) THE accused had been charged under Sections 498-A and 302 I.P.C., read with Sections 3 and 4 of the Dowry Prohibition Act,1961. Based on the trial conducted by the Sessions Court, Karur, the accused had been convicted, under Section and 302 I.P.C., as well as under Section 4 of the Dowry Prohibition Act, 1961. The accused had been imposed with life sentence, for the offence under Section 302 I.P.C., along with a fine of Rs.1,000/-, and in default in payment of the said amount to undergo one year of Rigorous Imprisonment. In respect of the charge, under Section 4 of the Dowry Prohibition Act,1961, the accused had been imposed with Rigorous Imprisonment of one year and with a fine of Rs.1,000/-, and on the failure to pay the same, to undergo three months of Rigorous Imprisonment.

(3.) THE case had been taken up for trial, by the Principal Sessions Court, Karur. During the trial, fifteen witnesses had been examined on behalf of the prosecution and thirteen documents had been marked.