R SADASIVAM ALIAS SADASIVADHASAN Vs. STATE

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 21.11.2006 passed by the learned Principal Sessions Judge, Chengalpet, Kanchipuram District in C.A.No,5 of 2006, confirming the conviction and sentence passed in S.C.No,420 of 2005, dated 20.12.2005, on the file of Assistant Sessions Court, Kanchipuram, Kanchipuram District, this criminal revision is focussed.

(2.) A summation and summarisation of the relevant facts which are absolutely necessary and germane for the disposal of this revision petition would run thus:

(3.) THE learned counsel for the revision petitioner reiterated the grounds of revision and also developed his argument to the effect that the statement given by the accused before the Executive Magistrate would show his innocence at one point of time, he borrowed a sum of Rs.5,000/- from his father-in-law and since he had not repaid it immediately, the father-in-law even beat him with chappal and humiliated him to the maximum even then, he maintained equanimity and calmness of mind and lived with his wife the evidence of P.W.8 Dhanalakshmi would evince that the alleged amounts received by the accused from his in-laws house was only by way of loan and if the matter is viewed in that angle, it would not amount to demand for dowry and consequently ingredients of Section 304-B IPC would not be attracted.