GUNASEKARAN Vs. STATE

JUDGEMENT

(1.) A-1 in the Sessions case in S.C.No.66 of 2006 on the file of the learned Additional Sessions Judge, Mahalir Needhimandram, Perambalur is the appellant.

(2.) A-1's mother is A-2. They were tried for charges under Sec. 498-A and 304-B IPC.

(3.) After trial, the Trial Court acquitted both from the charge under Sec. 304-B IPC. The Trial Court also acquitted A-2 from the charge under Sec. 498-A IPC. However, convicted A-1 under Sec. 498-A IPC. and sentenced him to 3 years R.I. and fined him Rs.2000.00 in default to undergo 5 months R.I. A-1 has paid the fine amount.