PRABHAKARAN Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the first accused in S.C.No.73 of 2006 was convicted by the Additional Sessions Judge, Namakkal District by Judgment dated 14.02.2008.

(2.) Originally in S.C.No.73 of 2006 there were three accused. The appellant, his father and mother, who were arrayed as A1 to A3 and they were facing trial for the offences under Section 366, 376, 414, 506 (ii) of the Indian Penal Code and under Section 3 r/w 4 of the Tamil Nadu Women Harassment Act. During trial PW1 to 9 have been examined and Ex.P1 to P11 had been marked. On the side of the accused one defence exhibit had been marked.

(3.) On conclusion of the trial, the Trial Court had acquitted the accused Nos.2 and 3 and rendered a Judgment of conviction as against this appellant/first accused and convicted the appellant/first accused as under: