KASIMUTHU Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction and sentence passed by the learned Sessions Judge (Mahila Court), Chennai against the appellant/accused to undergo rigorous imprisonment for one year for the offence under Section 498(A) IPC and to undergo imprisonment for life and also to pay a fine of Rs.1,000/-, in default to undergo imprisonment for one year for the offence under Section 302 IPC and both the sentences have been ordered to run concurrently.

(2.) THE appellant/accused was put on trial on the following prosecution case:-

(3.) IN pursuance of the directions of P.W.13, the PA to the Collector, P.W.12, the Tahsildar and Executive Magistrate, Guindy-Mambalam Taluk proceeded to Government Royapettah Hospital on 5.7.2004 and conducted inquest on the body of the deceased in the presence of panchayatdars between 10.30 a.m., and 12.30 p.m., and prepared the inquest report, Ex.P-7. He also examined P.W.2 and recorded her statement under Ex.P-3. P.W.1 has also endorsed the statement given by P.W.2 under Ex.P-2. He thereafter examined the accused and recorded his statement under Ex.P-8. He gave a requisition to the medical team for conducting post-mortem on the body of the deceased. He forwarded his report dated 29.7.2004 under Ex.P-9 to the PA to the Collector, who in turn forwarded the same to the Assistant Commissioner of Police, P.W.17 along with his report, Ex.P-10.