C. SETHUMANI MADHAVAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The appellant herein is the first accused in S.C. No. 373 of 2011 on the file of the Sessions Judge, Mahila Court (Fast Track Mahila Court) Thanjavur and he was tried for various offences and vide the impugned judgment dated 20.03.2017, the Sessions Court convicted and sentenced the appellant/the first accused as under :-

(2.) The case of the prosecution was that the deceased Akila @ Akilandeswari received a sum of Rs.3 lakhs for securing job for Chandran and Janakiraman, her relatives. Similarly Rajkannu Manjojkumar and Niyas also paid money to her for securing jobs. But as promised, she did not secure any job to them. However, the abovesaid persons got their money back through the second accused namely, Balu @ Balasubramanian. Likewise, there were several persons who gave their money amounting to different sums to the said Akila @ Akilandeswari for securing them jobs. Since, ultimately the job has not been secured to the persons from whom moneys were received by her, a complaint was lodged.

(3.) On the basis of the complaint, a case was registered in Crime No.368 of 2007 against the three accused for the offences under Sections 343, 306, 354, 409 r/w 120(b) IPC and Section 4(B) of Tamilnadu Prohibition of Women Harassment Act. The appellant is arrayed as the first accused, who was the Inspector of Police and A3 was the Head Constable. Both the first and third accused were working in the Thanjavur Medical College Police Station. A2 is a close associate of A1 and he was known to the deceased Akila @ Akilandeswari.