VEERA @ VEERAPAN Vs. STATE

JUDGEMENT

(1.) The convicted first accused is the appellant herein.

(2.) This Criminal Appeal has been preferred by the first accused against the judgment dated 28.02.2013 passed in S.C.No.26 of 2011 on the file of the learned Additional District and Sessions Judge, Ariyalur, convicting and sentencing the appellant/accused to undergo Rigorous Imprisonment for a period of 3 years and to pay a fine of Rs.10000/- under Section 498(A) IPC and also convicted him under Section 304(B) of IPC and sentenced to undergo Imprisonment for a period of seven years.

(3.) The case of the prosecution in brief is as follows:-