RAHAMATHULLA Vs. STATE

JUDGEMENT

(1.) The appellant who was ranked as A-1 along with 2 others and who stood charged under S.4 of the Dowry Prohibition Act, Ss 498-A and 304-B of I.P.C. and found guilty under Ss 498-A and 304-B of I.P.C. and sentenced to undergo 2 years R.I. and to pay a fine of Rs.10,000/-, in default, to undergo 1 year S.I. and 7 years R.I. respectively has brought forth this appeal.

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

(3.) In order to prove the charges levelled against the accused, the prosecution examined 12 witnesses and marked 7 exhibits and 2 material objects. After the evidence on the side of the prosecution was over, the accused were questioned under S.313 of Cr.P.C. as to the incriminating materials found in the evidence of the prosecution witnesses. On the side of the accused, 3 witnesses were examined and 5 exhibits were marked. After considering the rival submissions and scrutiny of the materials available, the trial Court found the appellant/A-1 guilty under Ss 498-A and 304-B of I.P.C. and sentenced him to undergo the imprisonment as referred to above, while A-2 and A-3 were acquitted of the charges against them. Hence, the appeal is brought forth by the appellant/A-1.