ANANTHA KRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS criminal revision has been preferred against the conviction and sentence imposed by Judgment, dated 08. 06. 2005 made in C. A. No. 84 of 2004 on the file of the Additional Sessions Judge / Fast Track Court No. V, Chengalpattu at tiruvallur, whereby the conviction of the petitioner / A1 under Section 498 A ipc alone was confirmed and modified the sentence to undergo one year Rigorous imprisonment and to pay a fine of Rs. 10,000/- under Section 498 (A) IPC, instead of 3 years Rigorous Imprisonment and to pay a fine amount Rs. 5,000/ -.

(2.) IT is seen that the Assistant Sessions Court, Tiruvallur, being the trial court, after the trial, held that the guilt is proved and accordingly, convicted the petitioner / A1 under Sections 498 (A) and 304 (B) IPC and sentenced him to undergo three years Rigorous Imprisonment, under section 498 (A) IPC and to pay a fine of Rs. 5,000/- with default sentence and also convicted him under Section 304 (B) IPC and sentenced him to undergo seven years Rigorous Imprisonment and to pay a fine of Rs. 10,000/- with default sentence. The co-accused / A2, mother-in-law of the deceased was acquitted from the charges framed against her. In the appeal, the learned Additional Sessions Judge / Fast Track Court No. V, chengalpattu, confirmed the conviction of the petitioner / A1 under Section 498 (A) IPC alone, but modified the sentence into one year Rigorous Imprisonment, instead of three years Rigorous Imprisonment. The fine amount imposed by the trial court was enhanced to Rs. 10,000/-, however, the petitioner / accused was acquitted under Section 304 (B) IPC. Aggrieved by which, this revision has been preferred by the petitioner / A1.

(3.) IT is not in dispute that the petitioner / A1 is the father-in-law of the deceased Sasikala and the marriage of the said Sasikala with Yuvaraj, son of the petitioner herein had taken place on 08. 07. 2001 and they lived at Melappedu village. As per the prosecution case, the petitioner / A1 and the co-accused, a2, demanded dowry by way of silver articles and 11 varisai thatthu for Aadi maruvu, = sovereign jewel, cooker and grinder. As the same were not provided by the parents of the deceased Sasikala, she was tortured by the petitioner / A1 and his wife, the co-accused A2. On account of the same, on 16. 08. 2001 at about 1. 00 p. m. , the said Sasikala set fire to herself due to the dowry harassment and died thereby the accused committed offences punishable under Sections 498 (A), 306 and 304 (B) IPC.