M NAGARAJAN Vs. STATE

JUDGEMENT

(1.) THE above criminal revision petition has been filed against the judgement of conviction and sentence passed in Criminal appeal No.89 of 2008 dated 27.07.2009 passed by the Principal Sessions Judge, Madurai, confirming the judgement of the conviction and sentence passed for the alleged offence under Section 4 of Prohibition of Women Harassment Act, dated 16.07.2008, by the Judicial Magistrate No.VI, Madurai to allow the criminal revision petition and set aside the conviction and sentence of the courts below:

(2.) THE case of the prosecution in brief is as follows:

(3.) IN the said criminal case 7 witnesses were examined, 4 documents were marked. The prosecution case runs as follows: