ANILKUMAR SHARMA Vs. STATE

JUDGEMENT

(1.) The matter is heard through "Video Conference".

(2.) Convicted second accused is the appellant herein.

(3.) The appellant was convicted for the offence under Sec. 397 of IPC and sentenced to undergo rigorous imprisonment for 7 years and also to pay a fine of Rs.300.00 in default to undergo two months rigorous imprisonment. Thereafter, the appellant was convicted for the offence under Sec. 450 of IPC and sentenced to undergo rigorous imprisonment for two years and also to pay a fine of Rs.200.00, in default to undergo two months rigorous imprisonment and further the appellant submits that he was convicted for the offence under Sec. 342 of IPC and sentenced to undergo rigorous imprisonment for six months in S.C.No.174 of 2008 on the file of the Additional Special Judge, Krishnagir, judgment dtd. 12/8/2010.