CHOCKALINGAM Vs. STATE

JUDGEMENT

(1.) THE sole accused in S.C. 159 of 2008 on the file of the learned Assistant Sessions Judge, Virudhunagar who was convicted by the said trial Judge has come forward with the present Criminal Revision Case against the judgment of the appellate Judge namely, the Additional District and Sessions Judge (Fast Track Court), Virudhungar pronounced in C.A. No. 6 of 2009, whereby the appellate Judge reduced the sentence of imprisonment alone into a rigorous imprisonment for three years from one of rigorous imprisonment for four years for an offence punishable under Section 307 IPC with which he stood charged.

(2.) THE prosecution story, in brief, is as follows: -

(3.) AFTER trial, the learned Assistant Sessions Judge found the revision petitioner/accused guilty of the offence under Section 307 IPC alone and convicted him for the said offence with Rigorous Imprisonment for four years and imposed a fine of Rs. 2,000/ - with a default sentence of simple imprisonment for six months. However, he was not found guilty of the offence under Section 341 IPC and he was acquitted of the said offence.