PAPPA Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the Judgment dated 28.05.2019 in S.C.No.94 of 2014 on the file of the Mahila Court, Salem.

(2.) According to the appellants, the respondent police registered a case in Crime No.180 of 2013 against the appellants/accused for the offence punishable under Section 306 IPC. Initially the case was registered against the appellants under Section 174 Cr.P.C. After Revenue Divisional Officer's (hereinafter referred to as 'R.D.O.') enquiry, the case was altered for the offence under Section 306 IPC. After investigation, the respondent police filed a charge sheet before the learned Judicial Magistrate No.I, Mettur and the same was taken on file in P.R.C.No.21 of 2013.

(3.) The Judicial Magistrate No.I, Mettur, after considering the facts that the offences alleged to have been committed by the accused are triable by the Sessions Court has committed the case to the Sessions Judge, Salem and the same has been taken on file in S.C.No.94 of 2014 and made one to Mahila Court. After trial, the appellants were convicted for the offence under Section 306 IPC and sentenced to undergo rigorous imprisonment for a period of four years and to pay a fine of Rs.50,000/- each, and in default, to undergo simple imprisonment for a period of six months. Challenging the said conviction and sentence, the appellants are before this Court.