BALAMURUGAN Vs. STATE

JUDGEMENT

(1.) This appeal has been filed by the appellants/Accused Nos.1 and 2 as against the conviction and sentence, dated 21.05.2008, made in S.C.No.27 of 2008 on the file of the learned Additional Sessions Judge, Fast Track Court No.I, Tuticorin.

(2.) There were totally four accused in this case and all the accused were charged for the offences punishable under Sections 306 of the Indian Penal Code and Sec. 4 of Tamil Nadu Prohibition of Women Harassment Act. After trial, Accused Nos.3 and 4 were acquitted from their respective charges. Accused Nos.1 and 2 were acquitted from the charge under Sec. 4 of Tamil Nadu Prohibition of Women Harassment Act, however, convicted under Sec. 306 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs. 1,000.00 each, in default, to undergo rigorous imprisonment for three months.

(3.) The brief case of the prosecution is as follows: