GANESAN Vs. STATE

JUDGEMENT

(1.) Both these appeals are directed against the judgment of conviction and sentence dtd. 22/1/2021 passed by the learned Sessions Judge, Mahila Court, Cuddalore, in S.C.No.236 of 2018.

(2.) The appellants in Crl.A.No.114 of 2021 are arrayed as Accused Nos.2 and 3 and the appellant in Crl.A.No.573 of 2021, is arrayed as Accused No.1, in the above referred case. They stood charged for the offence punishable under Ss. 498-A and 304-B of IPC. By judgment dtd. 22/1/2021, the learned Sessions Judge, Mahila Court, Cuddalore, came to the conclusion that the appellants in Crl.A.No.114 of 2021/A2 and A3 are found guilty under Sec. 498-A alone, whereas the appellant in Crl.A.No.573 of 2001/A1 was found guilty under Ss. 498A and 304-B of IPC, and accordingly, convicted and sentenced them as follows:

(3.) For the sake of convenience hereinafter the appellants 1 and 2 in Crl.A.No.114 of 2021 are called as Accused Nos.2 and 3 and the appellant in Crl.A.No.573 of 2021 is called as Accused No.1.