C. KAMALAKKANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) The appellant herein has preferred the instant appeal by special leave for assailing his conviction in Calendar Case No. 279 of 2011 on the file of the Judicial Magistrate No. 1, Thiruvallur [Hereinafter, referred to as the 'trial Court'] for the offences punishable under Ss. 120B, 468 and 471 (2 counts) read with Sec. 109 of the Indian Penal Code, 1860 [Hereinafter, referred to as 'IPC'].

(3.) The trial Court vide judgment dtd. 25/10/2016, convicted the appellant and the co-accused persons for the aforesaid offences. The accused appellant was sentenced to imprisonment already undergone as an undertrial i.e., from 22/10/1996 to 16/11/1996 along with fine of Rs.1,000.00 on the count of Sec. 120B IPC; fine of Rs.1,000.00 on the count of Sec. 468 IPC and a fine of Rs.2,000.00 on the 2 counts of Sec. 471 IPC. In case of a default, the accused appellant was directed to undergo simple imprisonment for two months.