B S PRAKASH Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been filed challenging the order passed by the learned Additional Sessions Judge, Fast Track Court, Poonamallee in S.C.No.58 of 2010 dated 30.07.2010 convicting the appellant under Section 498A IPC, sentencing him to undergo Rigorous Imprisonment for a period of 3 years and to pay a fine of Rs.5,000/-, in default to undergo Simple Imprisonment for a period of 3 months.

(2.) I heard the submission of Mr.M.Krishnamoorthy, learned counsel for the appellant and Mrs.T.P.Savitha, learned Government Advocate (Criminal Side) appearing on behalf of the State.

(3.) The facts leading to the filing of the present appeal is that the appellant is the husband of the deceased and it was alleged that he had demanded dowry from the deceased and also used to assault her in a drunken mood and she was not even given proper food at times. The deceased on 15.06.2009 attempted to commit suicide by jumping down from the terrace of the house and succumbed to injuries on 04.07.2009 and the appellant stood trial and was tried for offences under Sections 498A and 304B IPC and Section 4 of Dowry Prohibition Act, 1961.