The Madras High Court has confirmed the conviction of R. Sethupathi Ramalingam, former Vice-V chancellor of Periyar University in Salem, in a case booked for having subjected his daughter-in-law to cruelty after her marriage to his son in 2002.
Justice M. Nirmal Kumar, however, reduced the sentence imposed on the convict from three years, imposed by a Fast Track Court in Salem in November 2010, to just one year of rigorous imprisonment since he was now 80 years old.
The judge passed the common order on a criminal revision petition preferred by the convict in 2010 challenging his conviction and a criminal appeal preferred by the State in 2011 challenging his acquittal from charges of dowry demand and harassment.
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