NAGARAJAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.54 of 2007 on the file of the Mahalir Neethimandram (Fast Track Mahila Court), Dindigul. He was charged for the offence under Sec. 306 IPC.

(2.) The trial Court, in conclusion of trial, by its Judgment dtd. 29/5/2015, found him not guilty for the offence under Sec. 306, however,found him guilty for the offences under Ss. 354 and 448 of IPC, convicted and sentenced him as follows:

(3.) Mr.A.K.Alagarsamy, learned counsel, took notice on behalf of the appellant and also entered appearance in the suo motu Criminal Revision Case.