S A HUSSAINY ALIAS Vs. STATE

JUDGEMENT

(1.) AGGRIEVED by the judgment of conviction recorded and the sentence imposed by the trial court, the first and third accused in S.C.No,542 of 1999 on the file of the learned IV Additional Sessions Judge, Chennai have preferred the present criminal appeal.

(2.) THE first accused was convicted for an offence under section 3 of the Dowry Prohibition Act and was sentenced to undergo two years rigorous imprisonment and to pay a fine of Rs.70,000/= in default to undergo 6 months rigorous imprisonment. He was also convicted for an offence under section 4 of the Dowry Prohibition Act and was also sentenced to undergo six months rigorous imprisonment. THE first and third accused were convicted for an offence under section 498 A of the Indian Penal Code and were sentenced to undergo two years rigorous imprisonment and to pay a fine of Rs.2000/= in default to undergo three months rigorous imprisonment. THE first accused was convicted for an offence under section 354 of the Indian Penal Code and was sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs.1000/= in default to undergo two months rigorous imprisonment.

(3.) THE case in brief of the prosecution as reflected from the evidence let in by them reads as follows:-