MUTHU KUTTY Vs. STATE

JUDGEMENT

(1.) The two appellants/A-1 and A-2 who stood charged and tried for the offences under Ss 498 A and 302 read with 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.1,000/- in default to undergo 3 months R.I. under Sec.498A of IPC and also sentenced to undergo 7 years R.I. under Sec.304 B of IPC have brought forth this appeal.

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

(3.) To prove its case, the prosecution has examined 17 witnesses and marked 18 exhibits and 6 material objects. On completion of the evidence of the prosecution, the accused were questioned under Sec.313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses, which they flatly denied as false. On the side of the defence, the husband of the deceased was examined as D.w.1. Neither any exhibit nor any material object was marked on the side of the defence. On consideration of the rival submissions and scrutiny of the available materials, the trial Court found the accused guilty under Ss 498A and 304B of I.P.C. and sentenced them to undergo imprisonment as referred to above. Hence, this appeal.