V GIRIDHAR Vs. STATE

JUDGEMENT

(1.) THE Revision-petitioner who stands as first Accused in S.C.No.582/2002 on the file of the Chief Judicial Magistrate-cum-Assistant Sessions Judge, Chengalpattu was convicted for an offence under Sec.306 I.P.C. and sentenced to undergo 7 years R.I. and to pay fine of Rs.1000/- in default to undergo 3 months R.I. and in the appeal preferred by him before the Principal District Court, Chengalpattu in C.A.N.27/2005, conviction under Sec.306 I.P.C. was confirmed, but the sentence of imprisonment was reduced to 2 years and in addition he was also convicted under Sec.498-A I.P.C. and sentenced to undergo 2 years R.I. and to pay fine of Rs.500/- in default to undergo 1 month S.I.

(2.) AGGRIEVED by the said conviction and sentence, Revision-petitioner has preferred this Revision.

(3.) THE trial court after considering the evidence acquitted all the accused from the offence under Sec.498-A I.P.C. and convicted them under Sec.306 I.P.C. But in the appeal preferred by them, appellate court acquitted the 2nd and 3rd accused. Conviction of the first accused under Sec.306 I.P.C. was confirmed and in addition he was also convicted under Sec.498-A I.P.C.