MURALI Vs. STATE

JUDGEMENT

(1.) THIS criminal appeal has been arising out of the judgment of conviction and sentence passed by the learned Sessions Judge, Mahalir Neethimandram, Chennai on 24.1.2003 passed in S.C.No.176 of 2002 convicting this accused under Section 306 and 498-A IPC . In respect of Sec. 306 IPC, the accused was sentenced to undergo rigorous imprisonment for a period of seven years and imposed a fine of Rs.1000/-, in default to undergo simple imprisonment for a period of two months and in respect of 498 A IPC he was sentenced to undergo rigorous imprisonment for a period of 2 years and imposed a fine of Rs.1,000/-, in default in payment, to undergo simple imprisonment for a period of 2 months.

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

(3.) CHALLENGING the conviction and sentence passed by the trial court, the learned counsel appearing for the appellant would contend that ingredients of Section 306 is not made out. The trial court has committed error in convicting the accused under Section 306 IPC.