DURAISAMY Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed, against the judgement of conviction and sentence, dated, 31.7.2017, made in SC. No. 110 of 2015, by the Sessions Judge, Mahila Court, Salem, convicting and sentencing each of the Appellants/A1 to A5 for the offence under Section 498A of IPC to undergo Rigorous Imprisonment for three years and to pay a fine of Rs. 2,000/- each, in default to undergo Simple Imprisonment for six months and for the offence under Section 306 of IPC to undergo Rigorous Imprisonment for ten years and to pay a fine of Rs. 2,000/- each, in default to undergo six months Rigorous Imprisonment and ordering the sentences to run concurrently.

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

(3.) The case was taken on file in PRC. No. 4 of 2015, by the Additional Mahila Judge, Salem and after furnishing necessary copies to the accused under Section 207 of Cr. PC, the case was committed to the Court of Sessions. The Principal District Judge, Salem had assigned SC. No. 110 of 2015 and made over the case to the Sessions Judge, Mahila Court and charges were framed against the accused under Sections 498A , 306 and 304B of IPC. The substances of the charges were put forth to the accused and they were questioned. The accused had denied the charges and sought for trial. In order to bring home the charges against the accused, the prosecution examined PW. 1 to PW. 14 and also marked Exs. P1 to P22.