S VENKATACHALAM Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is filed against the judgement dated 12. 12. 2002 passed in SC. No. 213/1999 by the Court of Mahalir Neethimandram, Chennai, acquitting the appellant under Section 304b, but convicting and sentencing the Appellant for the offence under Section 498a of IPC to undergo three years Rigorous imprisonment and to pay a fine of Rs. 5000/- in default to undergo Simple imprisonment for three months.

(2.) THE case of the Prosecution is as follows:-

(3.) THE case was taken on file in SC. No. 213/1999 on the file of the Court of mahalir Neethimandram at Chennai. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 13 witnesses (Pws. 1 to 13) and also relied on documents (Exs. P1 to P10) and one Material Object. On the side of the defence, T. Chitti Babu had been examined as DW. 1 and no document was marked.