MANI Vs. STATE

JUDGEMENT

(1.) The sole accused in SC No.4 of 2013, on the file of the learned Sessions Judge, Magalir Neethimandram (Mahila Court), Coimbatore, is the appellant herein. He stood charged for the offence under Section 366(A) of IPC. The accused denied the charge and opted for trial. Therefore, he was put on trial of the charges. After full fledged trial, the learned Sessions Judge, Magalir Neethimandram (Mahila Court), Coimbatore, found him guilty of offence under Section 366(A) of IPC. The accused was accordingly, convicted and sentenced to undergo rigorous imprisonment for three years, with a fine of Rs.5,000/-, in default to undergo simple imprisonment for three months.

(2.) Challenging the conviction and sentence, the accused is before this Court with the present criminal appeal.

(3.) The case of the prosecution, in brief, is as follows: