MURUGAN ALIAS RAVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Criminal Appeal is filed against the judgement dated 28.2.2006 passed in SC.No,94/2005 by the learned Assistant Sub Judge, Poonamallee, convicting and sentencing the appellant (a) for the offence under Section 306 of IPC to undergo seven years of Rigorous Imprisonment and to pay a fine of Rs.10,000/-, in default to undergo 6 months Rigorous Imprisonment and (b) for the offence under Section 498A of IPC to undergo three years Rigorous and to pay a fine of Rs.5,000/- in default to undergo 6 months Rigorous Imprisonment.

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

(3.) THE court below, after hearing the arguments advanced on either side and looking into the materials available, found the accused/appellant guilty and awarded punishments as referred to above, which is challenged in this Criminal Appeal.