KARUPPAYA Vs. STATE

JUDGEMENT

(1.) ALL the appellants were tried for the offences punishable under Sections 498-A r/w 34 I.P.C., 302 r/w 34 I.P.C. and Section 4-A(1)(2)(i) of Tamil Nadu Prohibition of Harassment of Women Act 1998 r/w 34 I.P.C. After the trial, the learned Principal Sessions Judge, Cuddalore found A1 guilty of the offence under Section 302 and sentenced him to undergo life imprisonment and also to pay a fine of Rs.4,000/- in default to undergo R.I. for six months. He also convicted A1 for the offence punishable under Section 4-A(1)(2)(i) of the Tamil Nadu Prohibition of Harassment of Women Act 1998 r/w 34 I.P.C. and sentenced him to undergo life imprisonment and to pay a fine of Rs.50,000/- in default to undergo R.I. for three years. He also convicted A1 to undergo three months R.I. and to pay a fine of Rs.1,000/- in default to undergo R.I. for one month for the offence under Section 498-A I.P.C. He directed that substantive sentence of imprisonment shall run concurrently as against A1. In respect of other charges, the learned Judge has acquitted A1. In so far as A2 and A3, the learned Judge had convicted them for the offence under Section 498-A I.P.C. and sentenced them to undergo R.I. for three months and also to pay a fine of Rs.1,000/-, in default to undergo R.I. for one month. In respect of other charges, the learned Judge had acquitted A2 and A3.

(2.) QUESTIONING the above judgment, A1 has filed Crl.A.No.1050 of 2006 and A2 and A3 have filed Crl.A.No.843 of 2006.

(3.) WHEN the accused were questioned under Section 313 Cr.P.C. they denied each and every materials put against them and consequently pleaded not guilty. However, on consideration of the evidence, the learned Sessions Judge had found guilty and convicted the accused appellants as stated earlier.