KANNIKA Vs. MOOKAIAH

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal was the judgment of a learned Single Judge of the Madras High Court allowing the revision petition filed by the informant- the respondent No. 1. Learned Assistant Sessions Judge Ambasamudram, Tirunelveli District had convicted the appellants for the offences punishable under Sections 306 and 294(B) of the Indian Penal Code, 1860(in short the IPC ) so far as the accused No. 1, appellant herein is concerned and Section 306 IPC and 323 IPC so far as accused No. 2 is concerned.

(3.) Questioning correctness of the judgment an appeal was filed before the learned Additional Sessions Judge Fast Track Court II Tirunelveli, Tirunelveli District, who directed acquittal of the accused persons. The complainant filed a revision petition which was allowed by the High Court. The High Court allowed the revision and restored the conviction as recorded by the trial court but the sentence imposed was reduced.