BALAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been directed as against the order of conviction dtd. 19/6/2015 imposed in S.C.No.1 of 2015 on the file of the Mahalir Sessions (Fast Track) Court, Udhagamandalam.

(2.) The accused, A1 and A2, who were prosecuted in S.C.No.1 of 2015 on the file of the Mahalir Sessions (Fast Track) Court, Udhagamandalam, are the appellants in this Criminal Appeal. Initially, the appellants were prosecuted by the Inspector of Police, Masinagudi Police Station, Nilgris District, on the charge of murder Sec. 302 IPC for having caused the death of the deceased-Bommiammal by assaulting her with stick on 27/12/2012 at about 10.30 p.m., at Vazhaithottam, Mavanalla Post. As a result of which, said Bommiammal died on 1/1/2013 at Government Hospital, Udhagamandalam.

(3.) The learned Sessions Judge found the appellants guilty for the offences under Sec. 325 IPC and sentenced to Rigorous Imprisonment for 23 days, with fine of Rs.10,000.00each in default of fine amount, the appellants have to undergo two months Simple Imprisonment. Further, the learned Sessions Judge, set off the period already undergone by the appellants/accused, i.e., from 26/2/2013 to 16/3/2013.