SENTHILRAJAN Vs. STATE

JUDGEMENT

(1.) The sole accused, who was tried in S.C.No.272/2009 by the Sessions Court [Mahila Court] Chennai, and convicted by judgment dated 02.05.2013 for offences under Section 498(A) and 304B) IPC, is the appellant before us.

(2.) The appellant was sentenced to undergo three years Rigorous Imprisonment with fine of Rs.5,000/-, in default to undergo Simple Imprisonment for three months for the offence under Section 498(A) IPC and imprisonment for life with fine of Rs.10,000/-, in default six months Simple Imprisonment for the offence under Section 304(B) IPC.

(3.) It is the case of the prosecution that the appellant and the deceased Devi got married on 03.03.2006 and at the time of their marriage, Devi's parents P.Ws.1 and 2 had given her 40 sovereigns of gold and had borne the marriage expenses. The couple also have male child, 1-1/2 years old.