VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) THE petitioner challenges the the judgment made in C.A.No.6 of 2009 dated 13.5.2011 by the learned Addl. Sessions Judge (Fast Track II) Cuddalore convicting the petitioner under Section 417 of IPC to undergo one year R.I. and directing him to pay a sum of Rs.1 lakh to the child PW1 as compensation under Section 357 Cr.P.C. and acquitting the petitioner under Section 4 of Dowry Prohibition Act. As against the judgment in C.C.No.360 of 2007 dated 20.01.2009 by the Learned Judicial Magistrate No.I, Cuddalore, convicting him to undergo 1 year R.I. for offence under Section 417 IPC, sentenced him one year R.I. under Section 4 of Dowry Prohibition Act and directed to pay a fine of Rs.1000/- in default to undergo two weeks S.I. and to pay a sum of Rs.50,000/- as compensation to the child of the PW1 under Section 357 Cr.P.C.

(2.) THE petitioner herein stood trial for offences under Section 417 of IPC and Section 4 of Dowry Prohibition Act in C.C.No.360 of 2007 on the file of the learned Judicial Magistrate No.I, Cuddalore.

(3.) HEARD Mr.C.D.Johnson, learned counsel for the petitioner and Mr.P.Govindarajan, Additional Public Prosecutor for the respondent.