B. RAJA Vs. STATE

JUDGEMENT

(1.) The sole accused on the file of the learned Additional Sessions Judge, (Mahila Court), Chennai in S.C. No. 189 of 2010 challenges his conviction and sentence.

(2.) The said Judge while acquitting him from a charge under Sec. 4 of Tamil Nadu Women Harassment Act convicted and sentenced him as under:

(3.) The prosecution case runs as under: