NAVAS Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) These Criminal Appeals are filed against the judgment and conviction passed in S.C.No.2 of 2007, dated 26.12.2007 by the learned Sessions Judge, Mahalir Neethimandram, Tirunelveli, Tirunelveli District, convicting the appellants for the offences under Sections 341, 366(A) r/w 34 of IPC and Section 4 of Tamil Nadu Prevention of Harassment of Women Act and sentenced them to undergo one month simple imprisonment for the offence under Section 341 IPC, 5 years rigorous imprisonment with a fine of Rs. 3,000/- each in default to undergo 3 months simple imprisonment for the offence under Section 366(A) r/w 34 of IPC and 2 years rigorous imprisonment with a fine of Rs. 2,000/- each in default to undergo 3 months simple imprisonment for the offence under Section 4 of Tamil Nadu Prevention of Harassment of Women Act.

(2.) The case of the prosecution in brief is as follows:-

(3.) Before the Trial Court, on the side of the prosecution, P.W.1 to P.W.9 were examined and Exs.P1 to 13 were marked, besides M.O.1 and M.O.2. On the side of the appellants, no oral and documentary evidence was marked. On questioning under Section 313 Cr.P.C., the accused persons denied charges. Based on the evidences and materials, the trial Court found the accused guilty as stated supra. Aggrieved over the same, the accused have come out with these Criminal Appeals.