M MARIMUTHU @ NADULAN Vs. STATE

JUDGEMENT

(1.) Heard Mr.S.Muthalraj, learned counsel appearing for the appellant and Ms.J.Ananda Devi, learned Government Advocate (Crl.Side) appearing for the respondent.

(2.) This appeal has been filed to set aside the Judgment passed by the learned Additional District and Sessions Judge (Fast Track Court No.I) Thoothukudi in S.C.No.221 of 2007 dated 23.11.2007.

(3.) The appellant was convicted and sentenced to undergo one year Rigorous Imprisonment and to pay a fine of Rs. 1,000/- (Rupees One Thousand only) in default to undergo two months Rigorous Imprisonment for the offence under Section 498(A) of IPC and he was sentenced to undergo seven years Rigorous Imprisonment and to pay a fine of Rs. 1,000/- (Rupees One Thousand only) in default to undergo further two months Rigorous Imprisonment for the offence under Section 306 of IPC and the trial Court ordered the sentence to run concurrently. The appellant was acquitted of the charge under Section 4(b) of the Tamil Nadu Women Harassment Act.