S. NAGAPANDIAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case is filed by the Accused No.1 in C.C.No.388 of 2006, on the file of the Judicial Magistrate Court No.I, Usilampatti, as against the conviction and sentence imposed by the trial Court and the appellate Court.

(2.) This revision petitioner and his wife one Thangamani tried before the District Munsif-cum-Judicial Magistrate Court No.I, Usilampatti, in C.C.No.388 of 2006, for the offence punishable under Sections 324 I.P.C. and 323 I.P.C., respectively. In conclusion of the trial, the Trial Court, by its judgment dated 10.01.2012, found this revision petitioner / A1 guilty for the offence under Section 324 I.P.C. [on 2 counts] and convicted and sentenced him to undergo six months rigorous imprisonment with a fine of Rs.500/- on each count, in default of payment of the fine amount, to undergo rigorous imprisonment for three months on each count. Both the sentences were ordered to run concurrently. The trial Court has also found the second accused guilty for the offence under Section 323 I.P.C. and convicted and sentenced her to undergo three months simple imprisonment with a fine of Rs.500/-, in default of payment of the fine amount, to undergo one month simple imprisonment.

(3.) As against the conviction and sentence imposed by the trial Court, the revision petitioner / A1 and his wife / A2 preferred an appeal before the I Additional District and Sessions Court, Madurai, and the same was taken up on file by the learned I Additional District and Sessions Judge, Madurai, in Crl.A.No.9 of 2012.