KASIRAJAN Vs. STATE REPRESENTED BY DEPUTY SUPERINTENDENT OF POLICE, PERAIYUR SUB DIVISION, T KALLUPATTI POLICE STATION

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment and conviction passed in S.C.No.157 of 2006 dated 28.06.2007 by the learned Sessions Judge, Mahila Court, Madurai, convicting the appellant for the offences under Sections 498-A and 304(B) IPC and sentenced him to undergo 2 years rigorous imprisonment with a fine of Rs. 1,000/- in default to undergo 6 months rigorous imprisonment for the offence under Section 498-A IPC and 7 years rigorous imprisonment for the offence under Section 304(B) IPC.

(2.) The brief facts leading to this case are as follows:-

(3.) Heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the respondent.