SARAVANAN Vs. STATE

JUDGEMENT

(1.) CRL.A. No.237 of 2008 has been filed by accused 1 and 4 and CRL.A. No.250 of 2008 has been filed by accused 2 and 5, challenging the judgment dated 11.3.2008 passed by the learned Sessions Judge, Magalir Neethimandram, Coimbatore in S.C. No.154 of 2006, whereby the appellants in both the appeals along with another accused, who is shown as third accused, stood charged, tried and found guilty for the offences under Sections 498A and 304-B read with 34 I.P.C. and the appellants in both the appeals are sentenced to undergo Rigorous Imprisonment for two years and to pay a fine of Rs.500/- each in default to undergo Simple Imprisonment for three months under Section 498-A read with 34 I.P.C. and they are sentenced to undergo Imprisonment for Life and to pay a fine of Rs.2,000/- each in default to undergo Simple Imprisonment for six months under Section 304-B read with 34 I.P.C.

(2.) THE short facts necessary for the disposal of the case can be stated thus:-

(3.) ADVANCING arguments on behalf of the appellants, learned counsel would submit that according to the prosecution, the occurrence had taken place on 22.5.2005 at 7.15 p.m. Originally, the case was registered as Fire Accident. After the occurrence, she was immediately taken to the Hospital and the Doctor, who treated her, issued Ex.P13 accident register, which would clearly indicate that it was actually a fire accident. The Doctor, who has actually treated the victim, was not examined.