A. KAVI Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal is directed against the judgment of conviction and sentence passed under Section 354 of I.P.C., dated 23.08.2006 rendered in S.C.No. 602 of 2006 by the Sessions Judge, Mahila Court, Madurai for the offence under Section 354 of I.P.C.

(2.) THE case of prosecution briefly is as follows:

(3.) ON consideration of the evidence on record, the learned Sessions Judge, Mahila Court, Madurai found the accused guilty under Section 354 of I.P.C and convicted and sentenced him to undergo one year rigorous imprisonment and imposed fine of Rs.3,000/ - in default to undergo three months simple imprisonment, against which the present appeal has been preferred.