VENKATESAN Vs. STATE

JUDGEMENT

(1.) THIS appeal challenges the Judgment of the learned Sessions Judge, Mahila Court, Cuddalore, made in SC. No. 372/2008 whereby the accused stood charged, tried and found guilty for the offence u/s. 498-A and 302 IPC and was awarded with life imprisonment and a fine of Rs. 2,000/- in default to undergo three months rigorous imprisonment for the offence u/s. 302 IPC and three years rigorous imprisonment and a fine of Rs. 1,000/- in default to undergo three months rigorous imprisonment for the offence u/s. 498-A IPC. The trial Judge ordered the sentences to run concurrently.

(2.) SHORT facts necessary for the disposal of the appeal can be stated as follows:-

(3.) ON completion of investigation and filing of the final report, the case was committed to court of sessions; necessary charges were framed and in order to substantiate the charges, the prosecution examined 18 witnesses [p. Ws. 1 to 18], marked 24 exhibits [exs. P. 1 to 24] and produced 13 material objects [m. Os. 1 to 13].