MICHELRAJ Vs. STATE

JUDGEMENT

(1.) CHALLENGING the judgment of the learned Principal Sessions Judge, Pudukottai, dated 14. 09. 2001, made in S. C. No. 11 of 2000 convicting and sentencing A-1 to undergo Rigorous Imprisonment for one year and to pay a fine of Rs. 5,000/- in default to undergo Rigorous Imprisonment for six months, for the offence under Section 4 of Dowry Prohibition Act, 1961 and further convicting and sentencing to undergo Rigorous Imprisonment for seven years for the offence under Section 304-B IPC and convicting and sentencing A. 2 to undergo Rigorous Imprisonment for one year and to pay a fine of Rs. 2000/-, in default to undergo Rigorous Imprisonment for six months, for the offence under Section 4 of Dowry Prohibition Act, 1961 and the second accused Swaminathan not having been found guilty for the offence under Section 304-B IPC, the accused have preferred this Criminal Appeal as against the respective conviction and sentence imposed upon them by the learned Principal Sessions Judge.

(2.) THE brief facts of the prosecution case are as follows:

(3.) THE prosecution in order to prove its case has examined 11 witnesses marked 14 exhibits and on the side of the defence, no witness was examined and no exhibit was marked.