NAKKEERAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner/accused No.1, against the Judgment of the Learned Judicial Magistrate, Arani, in C.C.No.373 of 2007, dtd. 25/11/2011, thereby convicting him for the offence under Sec. 498(A) of IPC, and imposing a sentence of two years Rigorous Imprisonment and a fine of Rs.3,000.00, in default of payment of fine to undergo three months Simple Imprisonment, even while acquitting the petitioner/accused of the offence under Sec. 406, 494 and 506(ii) of IPC, as also the other accused 2 to 6, in this case and the conviction and sentence being confirmed by the Learned Sessions Judge, Thiruvannamalai, by Judgment dtd. 30/1/2014 in Crl.A.No.25 of 2011.

(2.) On 17/2/2006, PW.1/Thamarai Selvi, lodged a complaint-Ex.P2, thereby alleging that she got married with the petitioner/accused on 2/3/2000 and after the marriage, the first accused was not maintaining a proper relationship with the complainant and the first accused always used to hit her and other accused also abused her physically and ill-treated her. Apart from mentioning specific incidents she also alleged that the first accused/petitioner herein committed bigamy and contracted a marriage with one Datchayani and thereafter, he totally neglected her, hence, the complaint.

(3.) PW.10/Inspector of Police, All Women Police Station, registered a case in Crime No.2 of 2006 against the petitioner herein and his mother Joshvin, who is the second accused, his brother / Maran as the third accused, One Lakshmi, wife of Maran as the fourth accused, his sister Juliee as the fifth accused and Datchayani, the alleged lady, who married the petitioner at the second time, as the sixth accused, for the offences under Ss. 498(A), 406, 494 and 506(ii) of IPC,