CHELLAMMAL Vs. ARTHANARISWARAN & OTHERS

JUDGEMENT

(1.) Heard all the parties.

(2.) The above revision is directed against the judgment dated 23.3.1994 in C.A. No. 77 of 1992, acquitting the respondent 1 & 2 herein, reversing the order of conviction dated 13.8.1992 in S.C. No. 20 of 1989 on the file of the learned Asst. Sessions Judge, Sankagiri and the sentence of the petitioners to undergo seven years rigorous imprisonment for the offence punishable under Sec. 306, I.P.C., two years rigorous imprisonment for the offence punishable under Sec. 498 (A), I.P.C. and one year rigorous imprisonment with a fine of Rs. 300.00 in default one week simple imprisonment, for the offence punishable under Sec. 176 I.P.C.

(3.) The respondents 1 and 2, who are brothers, were facing trial as A1 and A2 in S.C. No. 20 of 1989 on the file of the learned Asst. Sessions Judge, Sankagiri for the offence punishable under Sections 306, 498 (A) and 176 I.P.C. with regard to an alleged death of one Mahadevi, wife of the first respondent, daughter of P.W. 1, the petitioner herein, on 27.7.1986.