MANI Vs. STATE

JUDGEMENT

(1.) The appellant is the accused convicted and sentenced under Section 498-A, 302, 201 I.P.C. and under Section 3(1) of the Dowry Prohibition Act by the II Additional District Judge, Trichirappalli.

(2.) The accused was charged with the offences under the said provisions of law as follows:- The accused and the deceased were married about 5 years prior to the occurrence and the accused harassed the deceased wife for dowry from her parents. While so, on that account, he used to harass and beat her causing cruelty. On 21.6.1989 at about 3.00 p.m. owing to an altercation with his wife for not getting dowry from her parents, he beat her and smothered her by pressing the mouth and nose with the intention to murder and thereby committed the offences punishable under the said provisions of law.

(3.) The prosecution examined 12 witnesses, marked 14 documents and produced 1 material object to prove the guilt of the accused. The accused has not examined any witness nor produced any document. The learned Sessions Judge having analysed the evidence in the light of the arguments of both sides rendered a judgment of conviction and sentence against the accused and this appeal is preferred by him against such conviction and sentence imposed on him.