VENKATESAN Vs. STATE

JUDGEMENT

(1.) The appellant/Venkatesan is the sole accused in S.C.No.686 of 2016 (on the file of Learned Mahila Judge, Tirunelveli). The Court below on appreciation of evidence placed by the prosecution, convicted the appellant for offences punishable under Sec. 498-A IPC and 302 (two counts) IPC.

(2.) The sentence imposed for the above offences are:- Sec. 498A IPC : 2 years RI and Fine Rs.5000.00.

(3.) Facts of the case: