S.MANIKAVEL Vs. STATE

JUDGEMENT

(1.) This appeal is filed by the appellant, who is the first accused in this case, aggrieved by the Judgment of the learned Principal District and Sessions Judge, Coimbatore, dtd. 18/10/2019 in S.C.No.169 of 2013, in and by which, the appellant was convicted for the offense under Sec. 324 of IPC, and imposed with fine of Rs.2,000.00, in default of payment of a fine to undergo Simple Imprisonment for two months and also for the offense under Sec. 3(1) of the Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992, convicted and sentenced to undergo six months of Simple Imprisonment and fine of Rs.1,000.00, in default of payment of fine to undergo Simple Imprisonment for the period of one month.

(2.) Heard Mr.G.Karthikeyan, learned counsel for the appellant and Mr.S.Vinoth Kumar, learned Government Advocate (Criminal side) appearing for the respondent.

(3.) The case arises out of the Crime No.61 of 2013, on the file of the Pollachi Taluk Police Station. Totally eight accused were charged and were tried before the Trial Court.