K.MADHIVANAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment of the Sessions Judge, Mahila Court, Pudukottai, passed in S.C No.35 of 2016, dated 12.06.2017.

(2.) The case of the prosecution is that the deceased Bhuvaneswari was a teacher working the same school where the accused was the Headmaster and due to harassment by the accused, the deceased committed suicide on 07.05.2015 at her parent's house. The Inspector of Police attached to Ganesh Nagar Police Station has filed a final report against the accused examining the witnesses.

(3.) The trial court, after careful perusal of the entire materials available on record, convicted the accused for the offence under section 354-A(2) IPC and sentenced him to undergo two years RI and to pay a fine of Rs.2,000/-, in default 3 months RI and also for the offence under section 4B(2)of the Tamil Nadu Prohibition of Harassment of Women Act, 1998, sentenced him to undergo 5 years RI and to pay a fine of Rs.50,000/-, in default to undergo one year RI and directed the sentences to run concurrently. Aggrieved by the judgment of the trial court, the appellant/accused is before this court.