SAMPATH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS revision has been preferred against the judgment in Crl. R. C. No. 69 of 2000 on the file of the learned Additional District and Sessions Judge cum Fast Track Judge, Kanchipuram.

(2.) THE accused was charged under section 498 (A) of IPC for having subjected his wife Santhi to cruelty by scolding her in filthy language, by denying conjugal relationship to her, by beating and kicking her and throwing her out of his house frequently and even Santhi was denied proper food by the accused.

(3.) THE case was taken on file by the learned Judicial Magistrate No. II , Kanchipuram as C. C. No. 195 of 1997. On appearance of the accused on summons, the copies under section 207 Cr. P. C were furnished to the accused and the charge was framed under section 498 (A) IPC and when the accused was questioned, he pleaded not guilty.