BALAJI SIVASUBRAMANIAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE revision petitioner was accused I. in C.C. No. 335 of 1990 on the file of the Judicial Magistrate No. III, Erode.

(2.) He was found guilty of the alleged offence under section 498 -A IPC, convicted thereunder and sentenced to imprisonment till the rising of the court and payment of fine of Rs. 150/ -, in default to undergo rigorous imprisonment for one month.

(3.) AGGRIEVED by the said conviction and sentence, he preferred Criminal Appeal No. 31 of 1991 on the file of court of Session, Periyar Division at Erode and learned Sessions Judge, on consideration of the materials available on record and after hearing the arguments of respective learned counsel for the parties, dismissed the appeal confirming the conviction and sentence, giving rise to the present action.