SHANMUGAM Vs. STATE

JUDGEMENT

(1.) This criminal revision case has been filed by the petitioner to set aside the Judgment, dated 30.03.2016, in Crl.A. No.19 of 2013 passed by the learned Additional District and Sessions Judge, Ramanathapuram, which partly confirmed the conviction and sentence passed by the learned Judicial Magistrate, Paramakudi in C.C. No. 36 of 2006, by the Judgment, dated 09.05.2013.

(2.) This petitioner was tried before the trial Court for the offences under Sections 147, 148, 149, 324, 326 and 506(ii) of IPC. The trial Court, in conclusion of the trial, by judgment dated 09.05.2013, in C.C.No.36 of 2006, found the petitioner guilty, convicted and sentenced to pay a fine of Rs.1,000/-, i/d to undergo simple imprisonment for One week for the offence under Section 147 of IPC, and to undergo rigorous imprisonment for 3 months for the offence under Section 148 of IPC and to undergo rigorous imprisonment for Two years and to pay a fine of Rs.1,000/-, i/d to undergo simple imprisonment for Two weeks for the offence under Section 326 of IPC and to undergo rigorous imprisonment for One year for the offence under Section 506(2) of IPC.

(3.) As against the judgment of conviction and sentence, this petitioner has preferred an appeal before the learned Additional District and Sessions Judge, Ramanathapuram in Crl.A. No. 19 of 2013. The lower appellate Court, by Judgment dated 30.03.2016, partly allowed the appeal and the conviction and sentence was modified to undergo rigorous imprisonment for Six months and to pay a fine of Rs.2,000/-i/d to undergo simple imprisonment for Two weeks for the offence under Section 324 of IPC and to undergo rigorous imprisonment for Six months for the offence under Section 506(ii) of IPC. Aggrieved over the findings of the Court below, the petitioner has preferred the instant criminal revision case.