KUMARAVEL Vs. ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) The appellant/A1 and A2 were convicted vide judgment dtd. 13/7/2022 in S.C.No.207 of 2015 by the learned Sessions Judge, Mahalir Neethimandram, Chennai (trial Court) and sentenced to undergo three years Rigorous Imprisonment each and to pay a fine of Rs.5,000.00 each in default to undergo Simple Imprisonment for three months each for offence under Sec. 498A IPC and further sentenced to undergo ten years Rigorous Imprisonment and to pay a fine of Rs.10,000.00 each in default to undergo Simple Imprisonment for three months each for offence under Sec. 306 IPC. Challenging the same, the present appeal filed.

(2.) For convenience and clarity, the appellants are referred to as accused, as per their rank, in the charge sheet.

(3.) Case of the prosecution is as follows: