SELVARASU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The challenge in this appeal is to the judgment of the learned Additional District Judge (Fast Track Court-III), Vridhachalam dated 31.7.2003 made in S.C. No. 67/2001, convicting the Appellants, who have been arrayed as A1 & A2 for the offence under Section 498A IPC and sentencing each of them to undergo 3 years rigorous imprisonment and to pay a fine of Rs. 2,000/- each, in default to undergo 6 months rigorous imprisonment. There are totally four accused in this case and the learned Trial Judge acquitted A3 & A4 from all the charges. The learned Trial Judge also disbelieved the prosecution case for the offence under Section 304-B IPC and acquitted the Appellants and other accused for the said charge.

(2.) The prosecution case in a nutshell is hereunder:

(3.) The prosecution, in order to bring home the charges against the accused, examined PWs. 1 to 15, filed, Exs.P1 to P15 and marked M.O.1.