NAGANATHAN Vs. STATE

JUDGEMENT

(1.) The appellants are Accused No.1 and Accused No.2. The first appellant has been convicted for offences under section 498(A) IPC to undergo rigorous imprisonment for two years and to pay a fine of Rs.2,000/= in default to undergo three months simple imprisonment, under section 302 read with Sec.34 IPC to undergo imprisonment for life under section 302 read with Section 201 IPC to undergo rigorous imprisonment for three years and to pay a fine of Rs.2,000/= in default to under go simple imprisonment for three months. The second appellant has been convicted for offences under section 498(A) IPC to undergo rigorous imprisonment for two years and to pay a fine of Rs.2,000/= in default to undergo three months simple imprisonment, and for offences under section 302 read with Sec.34 IPC to undergo imprisonment for life.

(2.) The brief facts of the prosecution case are as follows:-

(3.) Before the trial court P.Ws 1 to 10 were examined as prosecution witnesses and Exs.P.1 to P.12 and M.Os 1 to 7 were marked on behalf of the prosecution. On behalf of the accused no witness was examined and no document was marked.