PRAKASH Vs. STATE BY ITS INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision is filed by the accused 1 and 2 in S.C.No.31 of 2006 dtd. 23/6/2009 imposed by Assistant Sessions Judge, Coimbatore as modified in C.A.No.31 of 2009 by the 2nd Additional District and Sessions Judge, Chidambaram, vide order dtd. 23/9/2014.

(2.) First petitioner was charged for offence under Ss. 294, 324, 506(ii) and 307 IPC and the second petitioner was charged for offence under Ss. 506(ii) and 307 r/w 114 of I.P.C by the Learned Assistant Sessions Judge, Chidambaram, in S.C.No.31 of 2006 and sentenced to undergo as follows: <FRM>JUDGEMENT_111_LAWS(MAD)7_2022_1.html</FRM>

(3.) On appeal, the sentence and conviction imposed by the trial Court on the 1st accused was confirmed for offence under Ss. 294, 324 and 506(ii) of I.P.C., acquitted him for offence under Sec. 307 of I.P.C. As far as 2nd accused is concerned, the sentence imposed under Sec. 506(ii) of I.P.C was confirmed. Whereas, the conviction under Sec. 307 r/w 114 of I.P.C altered to 324 r/w 114 of I.P.C., reduced the sentence to three years R.I.