RAVI SHAH Vs. STATE AND

JUDGEMENT

(1.) These appeal and revision are being disposed of by this common judgment, as both arise out of a single case and the parties are the same.

(2.) Ravi Shah and Narayan Shah (A1 and A2) were convicted in S. C. No. 164 of 1990 on the file of 5th Additional Sessions Judge, Madras, for the offence under S. 498(a) r/w S. 34, I.P.C. and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 1,000/- each. Hence, the present appeal in C.A. No. 1 of 1992.

(3.) Though the said appellants were convicted under S. 498(a) read with S. 34, I.P.C. they were acquitted in respect of the offence under S. 302 read with S. 34, I.P.C. in the same trial in S.C. No. 164 of 1990 on the file of 5th Additional Sessions Judge, Madras. Hence, the present revision in Crl. R.C. No. 485 of 1993 as against the said acquittal, by Ramchandra Shah, the petitioner, who was examined as P.W. 4 in the trial, the father of the victim in this case.