ELLAPPAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

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

(2.) The appellant-husband, challenging the correctness of the judgment dated 17.02010 passed in S.C.No.58 of 2008 on the file of the Additional Sessions and Fast Track Court, Dharmapuri District convicting the appellant and sentenced to undergo 3 years Rigorous Imprisonment and to pay a fine of Rs. 500/- in default to undergo 2 months Simple Imprisonment under Section 498(A) I.P.C., sentenced to undergo 7 years Rigorous Imprisonment and to pay fine of Rs. 2,000/- each in default 6 months Simple Imprisonment under Section 304(B) I.P.C and sentenced to undergo 6 months Rigorous Imprisonment and to pay fine of Rs. 1,000/- in default to undergo one month Simple Imprisonment under Section 4 of Dowry Prohibition Act, has filed this appeal.

(3.) The respondent-police filed a charge sheet against the accused alleging that the deceased/Tmt.Neela got married the appellant/accused on 09.12.2002 at Dharmapuri Kottai Kovil. At the time of marriage, the parents of the deceased gave 8 sovereigns of gold and other household articles as dowry to the appellant/accused. After that, the appellant/accused harassed the deceased for want of remaining 2 sovereigns of gold as agreed by her parents at the time of marriage. Hence, the deceased committed suicide by way of hanging in the neem tree in front of her house on 02.01.2007.