DAKSHINA ALIAS DAKSHINAMOORTHY Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal arises out of the judgment of conviction and sentence passed by Additional District Sessions Judge (Fast Track Court IV, Chennai) in S.C.No.205 of 2002 on 28.2.2003 convicting accused A1 to A3 under Section 326 r/w.34 IPC and sentencing them 3 years rigorous imprisonment and a fine of Rs.5000/-, in default to undergo rigorous imprisonment for a period of 6 months.

(2.) THE case of the prosecution is as follows:

(3.) CHALLENGING the conviction and sentence passed by the Trial Court against A1 and A3 the present Criminal appeal has been preferred by the appellants. The learned counsel for the appellants would contend that due to previous enmity, a false complaint has been foisted against these accused A1 and A3. They are innocent. Even if the Court came to the conclusion they are guilty for the offence under Section 326 IPC, since A1 is now employed in Railways, leniency may be shown to him.