PARAMASIVAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appellant was arrayed as accused No. 1 and her mother was arrayed as accused No. 2 and both of them were charged and tried for the commission of the offences under Sections 498(A) and 306 of Indian Penal Code. The Mahila Court, Tirunelveli, vide impugned judgment dated 27.10.2006, made in S.C. No. 130 of 2005, has convicted the first accused/appellant herein for the commission of the offences under Sections 498(A) and 306 of Indian Penal Code. The appellant/first accused was sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs. 1,000/ - with the default sentence of three months rigorous imprisonment for the commission of the offence under Section 498(A) of Indian Penal Code and sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 1,000/ - with the default sentence of three months rigorous imprisonment for the commission of the offence under Section 306 of Indian Penal Code. The Trial Court further added that the sentence of imprisonment shall run concurrently and also granted set off under Section 428 of Code of Criminal Procedure. The Trial Court has acquitted the second accused - mother of the appellant/first accused. The first accused, aggrieved by the conviction and sentence passed by the Trial Court, has filed this appeal.

(2.) THE facts, necessary for the disposal of this appeal, briefly stated, are as follows:

(3.) IN support of his submission, the learned counsel appearing for the appellant/first accused has drawn the attention of this Court to the following judgments: