T KANNADASAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 8.1.2003 passed in SC. No. 47 of 2001 by the learned Additional District Judge (FTC-III) Virudhachalam, convicting and sentencing the first appellant for the offence under Section 304-B of IPC to undergo 7 years Rigorous Imprisonment and for the offence under Section 498-A to undergo three years Rigorous Imprisonment and to pay a fine of Rs. 1000/- in default to undergo three months Rigorous Imprisonment and ordering the sentences to run concurrently and the 2nd appellant for the offence under Section 498-A of IPC to undergo Rigorous Imprisonment for two years and to pay a fine amount of Rs. 2000/- in default to undergo three months Rigorous Imprisonment and acquitting the 2nd appellant from the charges under Section 304-B of IPC.

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

(3.) The case was taken on file in SC. No. 47 of 2001 on the file of the learned Additional District Judge (FTC-III) Virudhachalam and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 11 witnesses (P.W. 1 to P.W. 11 and also relied on Exhibits P-1 to P-10 and four material objects (M.Os.1 to 4).