RAVEENDRAN Vs STATE OF TAMIL NADU
Bench: B.N. AGRAWAL,G.S. SINGHVI, , ,
Case number: Crl.A. No.-000385-000385 / 2000
Diary number: 16391 / 1999
Advocates: M. A. CHINNASAMY Vs
R. NEDUMARAN
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.385 OF 2000
Raveendran ...Appellant(s)
Versus
State of Tamil Nadu ...Respondent(s)
O R D E R
Heard learned counsel for the parties.
The sole appellant was convicted by the Trial Court under Section 304-B of
the Indian Penal Code, 1860, [hereinafter referred to as “I.P.C.”] and sentenced to
undergo rigorous imprisonment for seven years. He was further convicted under
Section 498-A I.P.C. and sentenced to undergo rigorous imprisonment for two years
and to pay fine of Rupees one thousand; in default, to undergo further imprisonment
for a period of six months. The appellant was also convicted under Section 4 of the
Dowry Prohibition Act and sentenced to undergo rigorous imprisonment for a period
of three months and to pay fine of Rupees one thousand; in default, to undergo
further imprisonment for a period of fifteen days. All the sentences, however, were
ordered to run concurrently. On appeal being preferred, Sessions Court confirmed
the convictions. Thereafter, when the matter was taken to the High Court in revision,
the convictions of the appellant have been confirmed. Hence, this appeal by special
leave.
....2/-
- 2 -
Having heard learned counsel for the parties and perused the records, we
are of the view that the Trial Court, Appellate Court as well as the High Court have
recorded convictions of the appellant upon detailed discussion of evidence and no
interference by this Court is called for.
The appeal, accordingly, fails and the same is dismissed.
The bail bonds of the appellant, who is on bail, are cancelled and he is
directed to be taken into custody forthwith to serve out the remaining period of
sentence for which the matter shall be reported to this Court by the Trial Court
within two months from the date of receipt of copy of this order.
......................J. [B.N. AGRAWAL]
......................J. [G.S. SINGHVI]
New Delhi, October 23, 2008.