A. JAYA Vs. STATE AND ORS.

JUDGEMENT

(1.) These criminal appeal and revision have been filed against the judgment dtd. 21/9/2017 made in C.A.No.2 of 2014 by the learned Principal District and Sessions Court, Chengalpattu.

(2.) The appellant in Criminal Appeal is the second respondent in the Criminal Revision. Based on the complaint given by the appellant herien against the second respondent/revision petitioner, the first respondent conducted investigation and laid the charge sheet before the learned Judicial Magistrate, Madurantakam in C.C.No.64 of 2014 for the offence under Ss. 494, 498 A and 506 (ii) of IPC and the learned Magistrate after trial convicted the second respondent herein for the offence under Ss. 494 and 498 (A) of IPC and acquitted him from the charge under Sec. 506 (ii) of IPC. Against the said judgment passed by the learned Judicial Magistrate, Madurantakan, the second respondent herein filed an appeal before the learned Principal Sessions Judge, Kancheepuram in Crl.A.No.2 of 2014. The learned Sessions Judge after hearing both sides, partly allowed the Appeal by setting aside the conviction for the offence under Sec. 498 (A) IPC and by confirming the conviction for the offence under Sec. 494 IPC.

(3.) Aggrieved by the above said judgment dtd. 21/9/2017, the appellant has preferred the present appeal before this Court. The second respondent herein has filed the Criminal Revision case against the judgment of conviction passed by the leaned Sessions Judge, Kanchipuram for the offence under Sec. 494 of IPC.