NETHAJI SUBASH CHANDRA BOSE Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed by the appellant against the judgment passed in S. C. No. 18 of 2017 dated 06. 10. 2018 on the file of the learned Sessions Judge, District Court No. II, Kancheepuram.

(2.) The appellant is the first accused in the abovesaid case. He stood charged for the offence under Sections 294(b) , 352 , 307 , 302 IPC and Section 4 of the Tamil Nadu Prohibition of Women Harassment Act, read with Section 34 IPC.

(3.) After full pledged trial the learned Sessions Judge, found the accused guilty of the offence under Sections 294(b) , 324 and 302 IPC. Accordingly, the appellant/accused was convicted and sentenced to undergo three months simple imprisonment for the offence under Section 294(b) and three years simple imprisonment for the offence under Section 324 IPC. Further, he was convicted and sentenced to undergo life imprisonment and to pay a fine of Rs. 5,000/- in default to undergo six months rigorous imprisonment for the offence under Section 302 IPC. The trial Court ordered the sentences to run concurrently. Challenging the conviction and sentence the accused is before this Court by way of filing the present criminal appeal.