LAWS(MAD)-2018-7-414

MURUGAN Vs. STATE BY INSPECTOR OF POLICE

Decided On July 13, 2018
MURUGAN Appellant
V/S
STATE BY INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) This Criminal Revision Case has been filed aggrieved by the judgment dated 29.07.2011 passed by the learned Principal Sessions Judge, Villupuram in Crl. A. No.23 of 2011, confirming the judgment of conviction and sentence dated 08.04.2011 passed by the learned Judicial Magistrate No.II, Villupuram in C.C. No.217 of 2010.

(2.) The case of the prosecution in brief:

(3.) Based on the investigation, a final report was filed against the petitioner for the alleged offence under Section 294(b) IPC read with Section 4 of the Tamil Nadu Prohibition of Harassment of Woman Act. The Trial Court took cognizance of the offence. The prosecution examined P.W.1 to P.W.7 and marked Exs.P.1 to P.4 in order to substantiate their case.