AZHAGESAN Vs. STATE

JUDGEMENT

(1.) THE appellant,who was the sole accused in S. C. No. 53 of 2000 on the file of the Tribunal Sessions judge, Tiruvannamalai, was tried for the offences under Sections 498 (A) and 302, i. P. C. , but was convicted only under Section 302, I. P. C. and sentenced to undergo r. I. for life and imposing a fine of Rs. 1000/-in default to undergo R. I. for one month. Challenging the above conviction and sentence, the appellant has filed this appeal.

(2.) THE facts in brief are as follows :

(3.) BEFORE the trial Court, P. W. 1 to 12 were examined and Ex. P. 1 to 13 and M. O. 1 to 3 marked on behalf of the prosecution. On behalf of the accused D. W. 1 was examined and Ex. D. 1 was marked.