KARTHICK AND OTHERS Vs. THE STATE REPRESENTED BY INSPECTOR OF POLICE, KANCHEEPURAM DISTRICT, TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 24.04.2019 passed by the High Court of Judicature at Madras in Criminal Revision Case No. 118 of 2012 by which the High Court has dismissed the said revision application and has confirmed the judgment and order passed by the learned Trial Court convicting the appellant herein - original accused for the offences under Sections 147, 323, 325, 323 read with 149 and 325 read with 149 IPC, the original accused have preferred the present appeal.

(3.) At the outset, it is required to be noted that vide order dated 24.02.2020 this Court found no ground to interfere with the judgment of conviction. However, it was ordered to issue notice only on quantum of sentence. Therefore, now the quantum of sentence only is required to be considered by this Court.