CHANDRAN ALIAS MUTHIAH Vs. STATE

JUDGEMENT

(1.) The sole accused/appellant herein, who stood charged, tried, found guilty under Sections 304(B) and 498(A) and sentenced to undergo 7 years R.I. under Section 304(B), while no separate sentence was awarded under Section 498(A) I.P.C., has brought forth this appeal.

(2.) The short facts necessary for the disposal of this appeal can be stated as follows:

(3.) In order to prove its case, the prosecution has examined 14 witnesses and marked 13 exhibits. No M.Os. were marked. After completion of evidence of prosecution, the accused was question under Section 313 of Cr.P.C. as to the incriminating circumstances found in the evidence of prosecution witness, which he flatly denied as false. No defence witnesses were examined. After consideration of the rival submissions and scrutiny of the materials available, the trial Court found the accused guilty under Section 498(A) and 304(B) I.P.C. and sentenced to undergo 7 years R.I. under Section 304(B), while no separate sentence was awarded on the accused under Section 498(A).