PARASURAMAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is directed against the conviction and sentence imposed in S. C. No. 242 of 2000, on the file of the VII Additional sessions Judge, Chennai.

(2.) THE appellant is the accused before the trial court, who has been found guilty under Sections 498a and 306 IPC. THE trial court has sentenced him to undergo six months RI, and to pay a fine of Rs. 500/- under each section, with default sentence.

(3.) ACCORDING to the learned counsel for the appellant, the prosecution has not established the alleged guilt against the appellant / accused beyond reasonable doubt and that the trial court could not have relied on the evidence of P. w. 1, the mother of the deceased and P. W. 3, Neighbour of p. W. 1 for convicting the appellant.