VIJAYAPRABAKARAN Vs. STATE

JUDGEMENT

(1.) This appeal is arising out of a conviction. The appellant is the accused and by the impugned judgment, he was convicted and sentenced as under:-

(2.) The prosecution case is that on 3/7/2017, at about 09.00 am, the appellant / accused followed the victim when she was going to the school, waylaid her, abused her and threatened her that he would share her photos in the cellphone to others. Hence the complaint.

(3.) When the appeal is taken up for hearing, the victim / second respondent has filed an affidavit before this Court that she is married and living separately and that she is not willing to prosecute the case further.