RAVI Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner/Appellant and Mr.K.Mathan, Learned Government Advocate (Crl.Side) for the Respondent.

(2.) The Petitioner/Appellant/Sole Accused has focused the instant Criminal Miscellaneous Petition before this Court praying for passing of an order to condone the delay of 866 days in filing the Criminal Appeal in Sr.No.13659 of 2017.

(3.) It comes to be known that the Petitioner/Appellant (as an aggrieved person) has preferred the instant Criminal Appeal as against the Judgment and Conviction passed by the Learned Sessions Judge, (Fast Track Mahila Court), Tiruppur in S.C.No.37 of 2013 dated 09.09.2014, whereby and whereunder, he was convicted in respect of an offence under Section 376(1) I.P.C. and Section 4 of the Tamil Nadu Prohibition of Harassment of Women Act and was sentenced to undergo 10 years Rigorous Imprisonment and was directed to pay a fine of Rs.20,000/-, in default of payment of fine, he was directed to undergo one year Rigorous Imprisonment as default sentence. Further, he was directed to undergo a Rigorous Imprisonment for three years in respect of an offence under Section 4 of the Tamil Nadu Prohibition of Harassment of Women Act and further, he was directed to pay a fine of Rs.10,000/-, in default of payment of fine, he was directed to undergo three months Rigorous Imprisonment.