SUNDARAPANDIAN Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal is directed against the conviction and sentence, dtd. 17/10/2016, made in S.C.No.19 of 2015, on the file of the learned Ill-Additional District and Sessions Court (PCR), Madurai.

(2.) The appellants are arrayed as accused Nos.l and 2 in the above referred Sessions case. They stood charged for the offences punishable under Ss. 323, 324 and 506(ii) of IPC r/w Sec. 3(1 )(x) of SC/ST (POA) Act.

(3.) After full-fledged trial, the learned III-Additional District and Sessions Judge (PCR), Madurai, came to the conclusion that the first accused was found guilty for an offence punishable under Sec. 323 of I.P.C and accordingly, he was convicted and sentenced to undergo Rigorous Imprisonment for six months and to pay a fine of Rs.500.00, in default, to undergo Simple Imprisonment for one month. Similarly, the learned Ill-Additional District and Sessions Judge (PCR), Madurai, concluded that the second accused was found guilty for an offence punishable underSec. 324 of I.P.C and accordingly, he was convicted and sentenced to undergo Rigorous Imprisonment for one year and to pay a fine of Rs.1,000.00, in default, to undergo Simple Imprisonment for two months. The trial Court acquitted the accused under Sec. 506(ii) of IPC and Sec. 3(l)(x) of SC/ST Act. Challenging the said conviction and sentence, the appellants/accused are before this Court, by way of filing the present Criminal Appeal.