PREMKUMAR Vs. STATE

JUDGEMENT

(1.) The matter was heard through "Video Conference".

(2.) The present Criminal Appeal has been filed to set aside the Judgment of conviction and sentence passed by the learned Sessions Judge, Mahila Court, Cuddalore dtd. 26/6/2014 in S.C.No.24 of 2012.

(3.) The appellants 1 to 5 are arrayed as A1 to A5. The accused 1 to 5 are charged for the offence under Ss. 147, 294(b) and 306 of Indian Penal Code and under Sec. 4-B of Tamil Nadu Prohibition of Harassment of Woman Act and the first accused is additionally charged for the offence under Ss. 341 and 496 of Indian Penal Code. By Judgment dtd. 26/6/2014, the learned Sessions Judge, Mahila Court, Cuddalore convicted all the accused for the offence under Ss. 147, 294(b) and 306 of Indian Penal Code and sentenced to undergo three months, one month and three years rigorous imprisonment for the above said offences respectively and to pay a fine of Rs.2,000.00 by each accused, in default to undergo rigorous imprisonment for a period of six months. However, the first accused is acquitted for the offence under Ss. 341 and 496 of Indian Penal Code and all the accused are acquitted for the offence under Sec. 4-B of Tamil Nadu Prohibition of Harassment of Woman Act.