KAJAMAIDEEN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred, assailing the Judgment, dated May 4, 2016, passed by the 'learned Sessions Judge, Magalir Neethimandram (Mahila Court) Coimbatore' (henceforth 'Trial Court' for the sake of brevity) in Sessions Case No.100 of 2013, by the 'Appellant herein' (henceforth 'Accused' as per Trial Court's description) in which he was convicted and sentenced to undergo three years of Rigorous Imprisonment with a Fine of Rs.5,000.00 (Rupees Five Thousand Only), in default thereof, to undergo three months of Simple Imprisonment for the offence under Sec. 498-A of 'the Indian Penal Code, 1860' [hereinafter 'I.P.C.' for the sake of brevity].

(2.) The case of the prosecution, in brief, is as follows:

(3.) It appears that neither the prosecution nor the victim side has filed any Appeal against the Acquittal Order passed with respect to Sec. 306 of I.P.C. Needless to mention that, therefore, the decision of the Trial Court with respect to the aforementioned Acquittal Order has attained finality and there is no need to delve into the same in this Appeal. Arguments: