BALASUBRAMANIAN AND ORS. Vs. STATE

JUDGEMENT

(1.) Accused Nos.1 and 2 in S.C.No.204 of 2006 on the file of the Sessions Court, Mahalir Court, Thiruchirapalli are the appellants in the criminal appeal. They were prosecuted for the offences under Sections 498-A and 304-B IPC and the learned trial Judge convicted them for the offence under Section 498-A, held not guilty of the offence under Section 304-B IPC, but found them guilty of a lesser offence, namely an offence under Section 306 IPC. Accordingly, each one of the appellants/accused was convicted for the offences under Section 498-A and 306 IPC and sentenced as follows:

(2.) The case of the prosecution, as discerned from the evidence adduced on the side of the prosecution, is as follows:

(3.) In order to prove its case, the prosecution examined 15 witnesses as Pws 1 to 15 and marked 12 documents as Exs.P1 to P12. After the recording of evidence, the incriminating materials found in the evidence adduced on the side of the prosecution were culled out and the accused were examined under Section 313(1)(b) Cr.P.C regarding those materials. The accused denied them to be false and reiterated their stand that they were innocent. No defence witness was examined and no document was produced on the side of the accused.