JAYESH KANNA Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Dela condoned.

(2.) Leave granted.

(3.) The instant appeals have been preferred, being aggrieved by the impugned judgment dtd. 9/1/2023[ Crl.A.No.831 of 2018 and Crl.R.C. No. 1351 of 2019] passed by the Madras High Court (hereinafter referred to as 'High Court ') confirming the judgment dtd. 29/11/2018 of the Trial Court [IV Additional District Judge/Sessions Judge, Mahalir Neethi Mandram (Mahila Court), Coimbatore in Session Case No.248 of 2015.] convicting the Appellant for the charge under Sec. 498A of Indian Penal Code, 1860 (hereinafter referred to as 'IPC ') and directing him to undergo the sentence of three years Rigorous Imprisonment (hereinafter referred to as 'RI ') with fine of Rs.10,000.00 and in default, six months RI. The High Court, vide the impugned order has also dismissed the criminal revision [Crl.RC No. 1351 of 2019.] filed by the Appellant challenging the order [ Order dtd. 18/10/2019 in C.M.P. No. 476 of 2019 in S.C. No. 248 of 2015.] of the Trial Court refusing to return his passport (marked as M.O.12).