SETHUPATHI RAMALINGAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The complainant/state preferred Crl.A.No.192 of 2012 against the judgment of acquittal in C.C.No.98 of 2010 rendered by the learned Judicial Magistrate No.IV, Salem, dated 22.06.2010.

(2.) A1 preferred a revision in Crl.R.C.No.1264 of 2010 against the conviction and sentence confirmed by the learned Additional District & Sessions Judge, Fast Track Court No.II, Salem in C.A.No.111 of 2010 on 26.11.2010, modifying the judgment of the learned Judicial Magistrate No.IV, Salem in C.C.No.98 of 2020 dated 22.06.2010, confirming the conviction under Section 498A IPC and sentencing the petitioner/A1 to undergo three years rigorous imprisonment and to pay a fine of Rs.5,000/-, in default, to undergo three months simple imprisonment.

(3.) The trial Court found A1 guilty for offence under Section 498(A), 406, 354 of IPC r/w 3 & 4 of the Tamil Nadu Prohibition of Women Harassment Act and sentenced him to undergo rigorous imprisonment for three years and to pay a fine of Rs.5,000/- in default, to undergo simple imprisonment for three months for offence under Section 498(A) IPC and sentenced to undergo rigorous imprisonment for three years under Section 406 IPC and sentenced to undergo rigorous imprisonment for two years under Section 354 r/w 3 and 4 of the Tamil Nadu Prohibition of Women Harassment Act. Against which A1 preferred appeal before the lower Appellate Court/the learned Additional District & Sessions Judge, Salem in C.A.No.111 of 2010. The learned Additional District & Sessions Judge by Judgment dated 26.11.2010, modified the judgment of trial Court by acquitting A1 from offence under Section 406, 354 IPC r/w Section 3 and 4 of the Tamil Nadu Prohibition of Women Harassment Act and confirmed the sentence passed by the trial Court for offence under Section 498(A) of IPC, against which the petitioner/A1 preferred a revision in Crl.R.C.No.1264 of 2010 before this Court.