VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner / accused, as against the order dated 05.03.2012, passed by the learned Additional Sessions Judge, Fast Track Court No.2, Tuticorin, in C.A.No.3 of 2012, modifying the conviction and sentence imposed by the learned Judicial Magistrate, Sathankulam, in C.C.No.195 of 2010, dated 05.12.2011.

(2.) The petitioner / accused was tried for the offence under Sections 452 , 323 IPC and Section 4 of Tamil Nadu Prohibition of Women Harassment Act, before the learned Judicial Magistrate, Sathankulam, in C.C.No.195 of 2010 and the learned Magistrate, vide order dated 05.12.2011, found the petitioner / accused guilty, convicted and sentenced him as follows:

(3.) As against the conviction and sentence imposed by the trial Court, the petitioner / accused preferred an appeal before the Court of Sessions and the same was taken on file by the learned Additional Sessions Judge, Fast Track Court No.2, Tuticorin, in C.A.No.3 of 2012 and by judgment dated 05.03.2012, the first appellate Court has set aside the punishment imposed under Section 323 IPC and modified the sentence as against the other two Sections as follows: