JAMBU Vs. STATE

JUDGEMENT

(1.) Challenging the judgment of conviction and sentence imposed by the I Additional Sessions and District Judge, Tiruvallur in Sessions Case No.179 of 2017 dtd. 28/2/2019, the present Criminal Appeal has been filed by the accused.

(2.) The appellant/accused stands convicted under Sec. 306 IPC read with Sec. 9 of the Tamil Nadu Prohibition of Charging Exorbitant Interest Act and sentenced to undergo Rigorous Imprisonment for 7 years and to pay a fine of Rs.15,000.00 in default to undergo Simple Imprisonment for a further period of one year and also to pay a sum of Rs.1,00,000.00 as compensation to the de facto complainant.

(3.) The allegation against the appellant/accused is that he has assaulted and intimidated the husband of the de facto complainant/PW1 and abused him for having committed default in repayment of the amount borrowed by him from the appellant and thereby abetted him to commit suicide.