ISIAH Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 22.3.2005 made in SC.No.89/2004 by the learned Sessions Judge, Mahalir Neethimandram, Chennai, thereby convicting and sentencing the Appellant/A1 for the offence under Sections 498A of IPC and 306 of IPC to undergo Rigorous Imprisonment for 6 years and to pay a fine of Rs.10,000/-, in default to undergo Simple Imprisonment for six months.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in SC.No.89/2004 by the learned Sessions Judge, Mahalir Neethimandram, Chennai and necessary charges were framed. In order to bring home the charges against the accused, the prosecution examined PW.1 to PW.11 and also marked Exs.P1 to P15 and Mos.1 to 3. On completion of the evidence on the side of the prosecution, the accused were questioned under Section 313 Cr.PC as to the incriminating circumstances found in the evidence of prosecution witnesses and the accused have come with the version of total denial and stated that they have been falsely implicated in this case. The Appellant/A1 has filed a written statement and examined DW.1 to DW.3 and marked Ex.D1 to D3. The court below, after hearing the arguments advanced on either side and looking into the materials available on record, while acquitting A2 to A4, found the appellant/A1 guilty and awarded punishments as referred to above, which is challenged in this Criminal Appeal.