PONNAZHAGU Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed, against the Judgment of Conviction and Sentence, dtd. 21/10/2021, passed in C.A. No.19 of 2016, by the Additional District Judge (FTMC), Mayiladudurai, confirming the Judgment of Conviction and Sentence, dtd. 13/10/2016, passed in C.C. No.137 of 2004, by the Judicial Magistrate, Sirkazhi, thereby convicting and sentencing the Revision Petitioner/A1, Ponnazhagu for the offences under Sec. 498-A of IPC to undergo six months' Rigorous Imprisonment and to pay a fine of Rs.1,000,.00 in default to undergo one month imprisonment and acquitting him from the offences under Ss. 506(ii) read with 34 of IPC and Ss. 4 & 6 of the Dowry Prohibition Act.

(2.) The case of the Prosecution, arisen on the basis of the Complaint, Ex.P1, First Information Report, given by the Complainant, PW1, Nagajayam, W/o. Ponnazhagu, against four persons, namely, (1) Ponnazhagu Perumal, (2) Maheswari Kannaiyan, (3) Padmavathy Kanniyan and (4) Kannaiyan Perumal, who were arrayed as A1, A2, A3 & A4, registered in Crime No.12 of 2003 at the All Women Police Station, Sirkazhi, on 8/10/2003, for the offences punishable under Ss. 498-A and 506(ii) read with 34 of IPC and Ss. 4 & 6 of the Dowry Prohibition Act, is as follows:

(3.) The case was taken on file in CC.No.137 of 2004 by the Judicial Magistrate, Sirkazhi. After receipt of summons from the Trial Court, when the Accused appeared in person before the Trial Court, copies of the documents were served on them under Sec. 207 of Cr.P.C. After giving sufficient time to the Accused and after hearing the accused and considering the documents, necessary charges were framed for the offences under Ss. 498-A & 506(ii) read with 34 of IPC and Ss. 4 & 6 of the Dowry Prohibition Act. Since the Accused had denied the charges and pleaded not guilty of the aforeaid charges and claimed to be tried, in order to bring home the charges against the Accused, the Prosecution examined the following 11 Witnesses, as PW1 to PW11 and marked 5 Documents as Ex.P1 to Ex.P5.