KARNAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the Conviction and Sentence passed against the Appellant/Accused No.1 in the Judgment, dtd. 29/12/2020 passed by the Sessions Judge, Mahila Court, Tirunelveli in S.C. No.144 of 2014 by convicting and sentencing the Appellant for the offence punishable under Ss. 304-B, IPC & 4-B of the Tamil Nadu Prohibition of Harassment of Women Act, 1998 and sentenced to undergo Imprisonment for Life and to pay a sum of Rs.50,000.00 in default, to undergo One year Simple Imprisonment for he offence under Sec. 304-B IPC and sentenced to undergo Imprisonment for Life and to pay a sum of Rs.50,000.00 in default, to undergo one year Simple Imprisonment for the offence under Sec. 4-B of the Tamil Nadu Prohibition of Harassment of Women Act, 1998.

(2.) The case of the Prosecution is as follows:

(3.) On receipt of the records, the Judicial Magistrate, Valliyoor took up the case in P.R.C. No.36 of 2013 and issued Summons to the Accused. After appearance of the Accused, copies of all the entire records were furnished to him free of costs under Sec. 207, Cr.P.C.