PARAMESHWARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave Granted.

(2.) This appeal has been preferred by the Appellant challenging the Judgment dtd. 18/12/2020 (hereinafter referred to as "impugned judgment") passed in Crl. R.C. (MD) No. 121 of 2016 by the High Court of Judicature at Madras, Madurai Bench (hereinafter referred to as "the High Court") wherein the criminal revision filed by the Respondent No. 2 and Respondent No. 3 (hereinafter referred to as "Private Respondents") was allowed by the High Court. The High Court upheld the conviction of Private Respondents for the offences punishable under Sec. 307, 326 and 324 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC"), but it modified the sentence awarded to them from three years rigorous imprisonment along with a fine of Rs.5,000.00 each (totalling to Rs.10,000.00) to period already undergone with an enhanced fine of Rs.50,000.00 each (totalling to Rs.1,00,000.00).

(3.) As per the prosecution story, Crime No. 142/2009 was registered at Thiruppachethi Police Station, wherein it was alleged that there was previous enmity between the victim and the Private Respondents. On 6/6/2009 at about 03.00 PM, the Private Respondents came with knives, while the other two accused persons came with sticks. The Private Respondents stabbed the victim with knives on the left side of the chest, in the left rib, abdomen, and on the right hand palm. The other accused persons attacked the victim with sticks, causing minor injuries. Further, it was also alleged that the Private Respondents, along with the other accused persons, have used abusive language against the victim.