MAHENDRAN Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the appellant to set aside the judgment of conviction and sentence passed by the learned II Additional District and Sessions Judge, Tiruppur dtd. 5/1/2019 in S.C.No.175 of 2015.

(2.) The appellant herein is arrayed as Accused No.2 in the above referred case. He stood charged for the offences punishable under Ss. 294(b), 506(ii) of I.P.C. and Sec. 3 of TNPPDL Act. By a judgment dtd. 5/1/2019, the learned II Additional District and Sessions Judge, Tiruppur convicted the appellant under Sec. 294(b) of IPC and sentenced to pay a fine of Rs.1,000.00, in default to undergo Simple Imprisonment for three months. Further, the appellant was convicted under Sec. 506(ii) of I.P.C. and sentenced to undergo three years Rigorous Imprisonment and to pay a fine of Rs.1,000.00, in default to undergo Rigorous Imprisonment for three months. The learned II Additional and Sessions Judge further convicted the appellant for the offence under Sec. 3 of TNPPDL Act and sentenced to undergo three months Rigorous Imprisonment and to pay a fine of Rs.5,000.00, in default to undergo Rigorous Imprisonment for three months. The trial Court also ordered the sentences to run concurrently.

(3.) Challenging the said conviction and sentence the accused No.2 is before this Court, by way of filing the present criminal appeal.