VISWANATHAN Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern both Criminal appeal in CA.No.808 of 1995 and criminal revision case in Cr.R.C.No.28 of 1996.

(2.) THE criminal appeal and revision case have arisen from the judgment of the learned Sessions Judge, Thanjavur made in S.C.No.195 of 1994 wherein the appellants in CA.No.808 of 1995 were ranked as A1, A3 and A6 along with four others. THE accused were charged, found guilty and sentenced to undergo imprisonment as shown below:

(3.) ANSWERING to the above contentions, the learned Government Advocate would submit that the trial court on proper appreciation of the evidence has found A1 and A3 guilty under Section 326 IPC and A6 was found guilty under Section 324 IPC. It is true that a case in crime No.376/92 came to be registered at the instance of A6 at 11.30 p.m. under Sections 341, 323 and 324 IPC. It is also true that the copy of F.I.R and other connected records were not produced before the trial court. The trial court considered the injuries that were sustained on the accused at the time of occurrence and found they were simple and superficial, and hence, the prosecution was not called upon to explain the same. Hence, the judgment of the trial court has got to be affirmed.