KANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE third accused in S.C.No.413 of 2005 on the file of the Mahila Court, Salem/Additional District Sessions Court (Fast Track Court No.2), Salem, is the appellant. The appellant was convicted for the offence under Section 354 I.P.C. and sentenced to undergo 2 years Rigorous Imprisonment and to pay a fine of Rs.500/ -, in default to undergo three months Simple Imprisonment by the learned Trial Judge in S.C.No.413 of 2005, dated 05.04.2007. Aggrieved by the same, the present appeal is filed.

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

(3.) DURING the trial, the complainant was examined as P.W.1; her mother was examined as P.W.2 and her brother was examined as P.W.3; P.Ws.4 and 5 are the witnesses to First Information Report and Observation Mahazar and P.Ws.6 and 7 are police officials. On the side of the prosecution, five exhibits were marked and on the side of the defence, D.W.1 was examined. The Trial Court acquitted accused 1 and 2 and convicted the appellant for the offence under Section 354 IPC.