V. VENKATARAMAN Vs. STATE

LAWS(MAD)-2015-7-244

HIGH COURT OF MADRAS

Decided on July 31,2015

V. Venkataraman Appellant

VERSUS

STATE Respondents

Referred Judgements :-

FAKHRUDDIN VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF BIHAR VS. KAPIL SINGH:THE STATE OF BIHAR:THE STATE OF BIHAR [REFERRED TO]
RAHIM KHAN VS. KHURSHID AHMED [REFERRED TO]
CAETANO PIEDADE FERNANDES VS. UNION TERRITORY OF GOA DAMAN AND DIU PANAJI GOA [REFERRED TO]
GAMBHIR VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF WEST BENGAL VS. ORILALJAISWAL [REFERRED TO]
SWAMY PRAHALADDAS VS. STATE OF MADHYA PRADESH [REFERRED TO]
PANCHHI NATIONAL COMMISSION FOR WOMEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
RAMESH KUMAR VS. STATE OF CHHATTISGARH [REFERRED TO]
SANJU SANJAY SINGH SENGAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
RANDHIR SINGH VS. STATE OF PUNJAB [REFERRED TO]
ANAND KUMAR VS. STATE OF M P [REFERRED TO]
CHITRESH KUMAR CHOPRA VS. STATE GOVT OF NCT OF DELHI [REFERRED TO]
AMALENDU PAL ALIAS JHANTU VS. STATE OF WEST BENGAL [REFERRED TO]
GANGULA MOHAN REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
M MOHAN VS. STATE BY THE DEPUTY SUPERINTENDENT OF POLICE [REFERRED TO]
ASSOO VS. STATE OF MADHYA PRADESH [REFERRED TO]
VIJAY KUMAR RASTOGI VS. STATE OF RAJASTHAN [REFERRED TO]
MANI VS. STATE REP. BY THE INSPECTOR OF POLICE [REFERRED TO]

JUDGEMENT

- (1.)The sole accused in the Sessions Case in S.C. No. 3 of 2007 on the file of the learned Sessions Judge, Mahila Court, Chennai is the appellant.
(2.)He is alleged to have harassed his wife for dowry and also abetted her commission of suicide.
(3.)He was prosecuted in the said Court. Ultimately, the Trial Court, appreciating the evidence adduced, found him guilty under Sections 498-A and 306 IPC and sentenced him as stated below: JUDGEMENT_244_LAWS(MAD)7_2015.html

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