P. KANNAN 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, Fast Track Mahila Court, Erode dated 14.03.2014 in S.C.No.58 of 2012.

(3.) The appellant is the sole accused. He is charged for the offence under Sections 452, 394 and 397 of Indian Penal Code in S.C.No.58 of 2012 and the learned Sessions Judge, Fast Track Mahila Court, Erode convicted the appellant / accused for the offence under Sections 452, 394 and 397 of Indian Penal Code and sentenced to undergo seven years rigorous imprisonment and to pay a fine of Rs.1,000/- for each of the offences, in default, to undergo imprisonment for a further period of one year for each of the offences.