L. PRAKASH Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal has been preferred under Section 374 (2) of the Code of Criminal Procedure, by the appellant / A1 against the judgment of conviction, dated 06.02.2008 made in S.C.No.9 of 2009 on the file of the Additional Sessions Judge / Fast Track Court No.V, Chennai.

(2.) The appellant / A1 stands convicted and sentenced by the learned Additional Sessions Judge, holding that the alleged guilt against the appellant / A1 has been proved beyond reasonable doubt. Accordingly, the appellant / A1 was convicted under Section 506 (ii) IPC and sentenced to undergo 7 years R.I and to pay a fine of Rs.5000/- with default sentence of 6 months R.I; convicted under Section 67 of Information Technology Act, 2000 and sentenced to undergo 5 years R.I and to pay fine of Rs.1,00,000/- with default sentence of 6 months R.I; convicted under Section 367 IPC and sentenced to undergo 10 years R.I and to pay a fine of Rs.5000/- with default sentence of 6 months R.I; convicted under Section 5 of the Immoral Traffic (Prevention) Act, 1956 and sentenced to undergo 7 years R.I and to pay fine of Rs.5000/- with default sentence of 6 months R.I; convicted under Section 6 of the Immoral Traffic (Prevention) Act, 1956 and sentenced to undergo Life Imprisonment and to pay a fine of Rs.5000/- with default sentence of 6 months R.I; convicted under Section 4 read with Section 6 of Indecent Representation of Women (Prohibition) Act, 1986 and sentenced to undergo 2 years R.I and to pay fine of Rs.2000/- with default sentence of 6 months R.I; convicted under Section 27 of the Arms Act, 1959 and sentenced to undergo 7 years R.I and to pay fine of Rs.5000/- with default sentence of 6 months R.I. As per the Judgment, all the sentences were ordered to run concurrently.

(3.) The case of the prosecution, in a nut shell, is as follows:-