MAHARAJAN AND ORS. Vs. STATE

JUDGEMENT

(1.) THE appellants are the accused 1 to 3 in S.C. No. 191 of 2011 on the file of the learned Sessions Judge, Mahila Court, Tirunelveli. The accused 2 and 3 are the parents of the first accused/appellant. The first accused herein stood charged for offences under Sections 376, 417 and 506(i) IPC and Section 4 of Dowry Prohibition Act and the accused 2 and 3 stood charged for offence under Section 4 of the Dowry Prohibition Act. By judgment dated 30.09.2014, the trial Court convicted all of them under various penal provisions. The trial Court convicted the appellant No. 1/A1 for offence under Sections 376 IPC and sentenced him to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 5,000/ -, in default, to undergo rigorous imprisonment for six months for the offence under Section 417 IPC and to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/ -, in default to undergo rigorous imprisonment for two months and for the offence under Section 4 of the Dowry Prohibition Act, to undergo rigorous imprisonment for two years and to pay a fine of Rs. 5,000/ -, in default, to undergo rigorous imprisonment for three months. He was acquitted of the charge under Section 506(i) IPC. The trial Court convicted the appellants 2 and 3 for offence under Sections 4 of Dowry Prohibition Act and sentenced them to undergo rigorous imprisonment for two years and to pay a fine of Rs. 5,000/ - each. Challenging the above conviction and sentence, the appellants are before this Court with this appeal.

(2.) THE case of the prosecution in brief is as follows: -

(3.) I have heard the learned counsel for the appellants, the learned Additional Public Prosecutor and I have also perused the records carefully.