(1.) The present appeal has been preferred against the Judgment and Order dtd. 28/2/2024 passed by the High Court of Judicature at Madras in Crl. A. No. 325 of 2017, whereby the conviction of the appellant under Part II of Sec. 506 of the Indian Penal Code (hereinafter referred to as "IPC") by the Sessions Judge, Magalir Neethi Mandram (Fast Track Mahila Court), Villupuram, was confirmed and upheld, and the appellant was directed to undergo rigorous imprisonment of three years and to pay a fine of Rs.3,000.00, in default, to undergo simple imprisonment of three months.
(2.) As per the prosecution case, a complaint was lodged by the victim-prosecutrix alleging that the appellant established a sexual relationship with her on a false promise of marriage and also threatened the prosecutrix with uploading a video on social media of her taking a bath, which was allegedly recorded by the appellant. After the investigation was completed, the appellant was charged with committing offences of rape and sexual intercourse by deceitfully inducing a belief of lawful marriage, and criminal intimidation with intent to impute unchastity to the victim, punishable under Ss. 376, 493, Part II of 506, and 354C of the IPC. As the appellant did not plead guilty to the charges framed, the trial was held. On conclusion of the trial, the appellant was acquitted of the charges under Ss. 376, 493, and 354C IPC but was found guilty of the charge under Part II of Sec. 506 of the IPC.
(3.) Being aggrieved by the aforesaid conviction under Part II of Sec. 506 IPC, the appellant preferred an appeal before the High Court of Judicature at Madras, being Criminal Appeal No. 325 of 2017, which was disposed of by the High Court by the impugned Judgment and Order dtd. 28/2/2024, dismissing the appeal and confirming the conviction and sentence passed by the Trial Court. The appellant is now before this Court challenging the said conviction.
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