RAJA Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment and conviction rendered by the learned Principal Sessions Judge made in S.C.No,77 of 2004 dated 24.04.2009, convicting and sentencing the accused u/s. 498(A) and 302 I.P.C. and thereby directed to undergo life imprisonment along with a fine of Rs.5000/-, in default to undergo rigorous imprisonment for one year, u/s. 302 I.P.C and to undergo one year rigorous imprisonment u/s. 498(A) I.P.C.

(2.) THE case of the prosecution would be that the accused Raja married the deceased Kalaiselvi about 2- years prior to her death and both of them lived together as husband and wife at Sendamangalam along with the parents of the accused Raja. THE accused had suspected her fidelity and had committed cruelty on her. THE said deceased Kalaiselvi had gone to her parents at Chinnamudalaipatti one month prior to her death and was living there.

(3.) ON the basis of the charge sheet filed against the accused, the case was taken on file by the Judicial Magistrate Court No.1, Namakkal and he has committed the same to the Sessions Court and it was taken on file by the Sessions Judge and he has framed the necessary charges against the accused on 22.02.2005 u/s. 498 (A) & 302 I.P.C.