DHANANJAYAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Crl.R.C. is filed against the judgment dated 7.7.2008 in Crl.A. No. 26 of 2008 on the file of the Additional District and Sessions Court/Fast Track Court, Vellore, confirming the order dated 16.2.2008 in C.C. No. 512 of 2005 on the file of the Judicial Magistrate's Court, Gudiyattam, whereby, the first revision Petitioner/A1 was convicted for the offence under Section 324 IPC (2 counts) and sentenced for each count to undergo six months' rigorous imprisonment and the revision Petitioners/A1 to A4 were convicted for the offence under Section 323 IPC and to pay fine of Rs. 500/- each , in default, two weeks' simple imprisonment. The sentences of imprisonment imposed on A-1 was ordered to run concurrently.

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

(3.) The trial Court, considering the oral and documentary evidence, convicted and sentenced the accused as stated above, against which, the accused preferred appeal and the first appellate Court, after considering the arguments of both sides, confirmed the judgment of conviction and sentence passed by the trial Court, against which, the present Crl.R.C. is filed by the revision Petitioners/accused.