MOHAMED IBRAHIM Vs. STATE

JUDGEMENT

(1.) Appellant is the sole accused in S.C.No.32 of 2012 on the file of II Additional Sessions Court, Erode. He stood charged for the offences under Sections 498-A and 302 IPC. By judgment, dated 11.01.2013, the trial Court convicted him for both the charges and sentenced him to undergo rigorous imprisonment for two years and pay a fine of Rs.1000/-, in default, to undergo simple imprisonment for six months for the offence under Section 498-A IPC; and to undergo imprisonment for life and pay a fine of Rs.1000/-, in default, to undergo simple imrisonment for six months under Section 302 IPC. Challenging the said conviction and sentence, the appellant 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 against the accused under Sections 498-A and 302 IPC, but the accused denied the same.