SYED HAKKIM AND ORS Vs. STATE

JUDGEMENT

(1.) The appeal is directed against the judgment of the District Sessions Judge, Karur made in S.C. No. 1/2004 whereby the appellants 7 in number stood charged and tried. On trial, Accused Nos. 1 to 5 and 7 were found guilty under Section 498-A IPC and were awarded two years rigorous imprisonment along with a fine of Rs. 1000/- and default sentence. Accused Nos. 1 to 5 were found guilty under Section 302 IPC and were awarded life imprisonment along with fine amount of Rs. 1000/- and default sentence.

(2.) Briefly, the facts necessary for the disposal of this appeal can be stated thus:

(3.) Advancing his arguments Mr. R.Sivasubramanian, learned Counsel for the appellants, inter-alia made the following submissions: