NALLATHAMBI Vs. STATE

JUDGEMENT

(1.) The Appellant/Accused has preferred the instant Criminal Appeal before this Court as against the Judgment of conviction and sentence passed in S.C.No.45 of 2008 dated 25.09.2008 by the learned Additional District and Sessions Judge (Fast Track Court), Ariyalur, Perambalur District.

(2.) The Appellant/Accused was found guilty by the trial Court, in respect of an offence under Section 341 of Indian Penal Code and he was imposed with a fine of Rs.500/-, in default of payment of fine he was directed to undergo 15 days of Simple Imprisonment.

(3.) Insofar as the offence under Section 326 of IPC was concerned, he was found guilty and he was imposed with the punishment of Rigorous Imprisonment for a period of one year and further directed to pay a fine of Rs.2,000/-, in default of payment of fine, he was directed to undergo further Simple Imprisonment of three months. In fact, the trial Court directed the payment of fine amount of Rs.2,000/-, soon after the same being remitted by the Appellant/Accused, to the victim, namely, PW.1 as compensation.