GOVINDARAJ Vs. STATE

JUDGEMENT

(1.) The petitioner had been convicted for offence under Section 498-A and sentenced to undergo Rigorous Imprisonment for one year and to pay a fine of Rs.100/- in default to undergo Rigorous Imprisonment for one month and under Section 304-B IPC, sentenced to undergo 7 years Rigorous Imprisonment and to pay a fine of Rs.900/-, in default to undergo 6 months Rigorous Imprisonment (sentences to run concurrently) by the Assistant Sessions Judge, Ariyalur in S.C. No.36/2000, against which he preferred appeal in C.A. No.4 of 2000 before the Principal Sessions Judge, Perambalur, who confirmed the conviction and sentence passed by the trial court. Aggrieved by the same, the present revision has been filed.

(2.) Since two courts have already gone into the facts and evidences and given concurrent findings, finding the accused guilty, it may not be necessary for me to advert to the facts of the case in detail, as this is only a revision, suffice to state that originally the police had filed the charge sheet against two persons, namely the petitioner herein and his mother, as A-1 and A-2 respectively, for the above said offences. The Assistant Sessions Judge convicted both the accused for offence under Section 498-A and 304-B IPC. But in the appeal, A-2 was acquitted as there was no evidence against her.

(3.) The case of the prosecution in a nut shell is as follows:-