K.SELVAM Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the appellant to set aside the judgment of conviction and sentence passed by the learned Sessions Judge, Magalir Neethimandram (Fast Track Mahila Court), Thiruvarur dated 09.12.2014 in S.C.No.29 of 2011.

(2.) The appellant herein is the first accused/A-1 in the above referred case. He stood charged for the offences under Section 306 of IPC and Section 4(B) of the Tamil Nadu Women Harassment Act, 1998. By a judgment dated 09.12.2014, the learned Sessions Judge, Magalir Neethimandram (Fast Track Mahila Court), Thiruvarur, convicted the appellant under Section 498(A) of IPC and sentenced to undergo Rigorous Imprisonment for two (2) years and to pay a fine of Rs.1,000/-, in default to undergo Rigorous Imprisonment for six(6) months, further acquitted the accused for the offences under Sections 306 of IPC and for the offence under Section 4(B) of the Tamil Nadu Women Harassment Act. Further, A-2 to A-4 were also acquitted for all the charges.

(3.) Challenging the said conviction and sentence, the accused is before this Court, by way of filing the present Criminal Appeal.