LOURDURAJ Vs. STATE

JUDGEMENT

(1.) The appellant was an accused in S.C.No.15 of 2009 on the file of the Sessions and Mahalir (Fast Track) Court at Thiruvannamalai. He was prosecuted by the Deputy Superintendent of Police, Polur Sub-Division, Kadaladi Police Station in Crime No.310 of 2005, for having caused cruelty and abetting suicide towards her wife, for the offences punishable under Ss. 498A and 306 IPC.

(2.) The prosecution has examined P.Ws.1 to 17 and marked exhibits Exs.P.1 to 10. On the side of the defence, no witness has been examined and none of the document was marked.

(3.) The Trial Court, after appreciating the oral and documentary evidence, came to the conclusion that the appellant/accused found guilty for the offences punishable under Ss. 498A and 306 IPC and accordingly convicted the appellant/accused and sentenced him under Sec. 498A IPC to undergo two years Rigorous Imprisonment with fine of Rs.1000.00 in default to undergo three months Rigorous Imprisonment and under Sec. 306 IPC to undergo Seven years Rigorous Imprisonment with fine of Rs.2000.00 in default to undergo one year Rigorous Imprisonment. The sentences were ordered to run concurrently. Hence the appeal.