LINGESAN @ LINGESWARAN Vs. STATE

JUDGEMENT

(1.) The appellants are accused 1 and 2 in S.C. No. 181 of 2009 on the file of learned Sessions Judge, Mahila Court, Chengalpet. They stood charged for the offences under Sections 498A and 302 r/w 34 I.P.C. By judgment dated 23.08.2012, the Trial Court convicted both the accused under Sections 498A and 302 r/w 34 I.P.C. and sentenced each one of them to undergo imprisonment for life and to pay a fine of Rs.5000, in default to undergo rigorous imprisonment for one year, for the offence under Section 302 r/w 34 I.P.C. No separate sentence was imposed on the appellants for the offence under Section 498A I.P.C. Challenging the said conviction and sentence, the appellants are before this Court with this appeal.

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

(3.) We have heard the learned counsel appearing for the appellants and the learned Additional Public Prosecutor appearing for the State and we have also perused the records carefully.