GANESAN @ MOHAMED RIYAZ Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.180 of 2009 on the file of the learned Sessions Judge, Nagappattinam. He stood charged for the offences under Sections 498-A and 302 of IPC. By judgment dated 24.09.2012, the trial court convicted him under both the charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs.500/-, in default, to undergo rigorous imprisonment for two years for the offence under Section 302 of IPC and sentenced him to undergo rigorous imprisonment for one year and to pay a fine of Rs.300/-, in default, to undergo rigorous imprisonment for four months for the offence under Section 498-A of IPC. Challenging the said conviction and sentence, the appellant/sole accused is before this Court with this appeal.

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

(3.) Based on the above materials, the Trial Court framed charges as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 15 witnesses were examined and 12 documents and 7 material objects were also marked.