VENKATESAN Vs. STATE

JUDGEMENT

(1.) Appellant is the sole accused in S.C.No.41 of 2009. In the said case, he was convicted for the offence 498 (A) of IPC and sentenced to undergo rigorous imprisonment for a period of two years and also to pay a fine of Rs. 1,000/- i/d to undergo rigorous imprisonment for six months. Against the said conviction and sentence, he preferred this appeal praying to set aside the same.

(2.) The case of the prosecution in Trial Court is as follows:

(3.) PW.11-Dr.Udayakumar, when he was working as a Professor in Kilpauk Medical College, Chennai has received the requisition letter given by the Revenue Divisional Officer and conducted the postmortem.