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.