BALASUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) The appellant is aggrieved by the impugned order dated 07.01.2019 passed by the II Additional District and Sessions Judge, Chidambaram (Trial Court for brevity) in S.C.No.158 of 2016.

(2.) By the impugned order, the Trial Court has found the appellant guilty of offences under Section 294(b) and 304 Part I of the IPC.

(3.) The Trial court has also sentenced the appellant to pay a fine of Rs.500/- for the offence under Section 294(b) of IPC and in default to undergo one week's simple imprisonment.