G. MANIKANDAN Vs. STATE

JUDGEMENT

(1.) The Criminal Revision Petition is preferred by the third accused in the case tried for the offence under Sec. 394 IPC, wherein, the trial Court found him guilty and sentenced him to undergo 3 years Simple Imprisonment with fine of Rs.5000.00 in default, to undergo 3 months Simple Imprisonment. The appeal in C.A.No.88 of 2011 dtd. 15/3/2017 preferred by him was dismissed confirming the judgment of conviction and sentence imposed by the trial Court in C.C.No.94 of 2006 dtd. 16/12/2011.

(2.) The brief facts of the prosecution case as narrated by its witnesses:

(3.) The incident was reported to Sirkali Police and PW-1and PW-2, got admitted in the Government Hospital at Sirkali as in-patient for treatment to the injuries sustained. On receiving intimation, PW-15, the Sub-Inspector of Police attached to Vaitheeswaran Koil Police Station, came to the hospital and recorded the complaint (Ex.P-1) from PW-1 and registered First Information Report (Ex.P-14), in Crime No.261/2005 for the offence under Sec. 394 IPC against three unknown persons. The investigation was taken up by PW-16, the Inspector of Police. PW-3-Doctor, who treated PW-1 and PW-2 certified stating that the injuries found on PW-1 and PW-2 are simple in nature. The Accident Registers of them were marked as Ex.P-2 and Ex.P-3.