KASIRAJAN Vs. STATE

JUDGEMENT

(1.) THIS revision has been filed challenging the conviction and sentence passed in Crl.A.No. 32 of 2012, dated 21.07.2012, on the file of the learned Second Additional Sessions Judge, Thoothukudi, confirming the conviction and modifying the sentence from 2 years SI to 3 months SI and increasing the fine amount from Rs. 1,000/ - to Rs. 5,000/ -, of which, Rs. 4,000/ - was ordered to be paid as compensation to P.W.1.

(2.) THE case of prosecution in brief is as follows:

(3.) THE learned trial Judge, after considering the oral and documentary evidence, acquitted the accused for the offence under Section 294(b) IPC and convicted and sentenced him to undergo 2 years simple imprisonment and to pay a fine of Rs. 1,000/ -, in default, to undergo 1 month simple imprisonment for the offence punishable under Section 325 IPC. Being aggrieved, the accused went on appeal and the appeal is allowed in part and the sentence imposed against him alone is reduced to 3 months simple imprisonment instead of 2 years simple imprisonment and the fine amount is increased to Rs. 5,000/ - from Rs. 1,000/ - for the offence under Section 325 IPC. The accused was directed to pay the additional fine amount of Rs. 4,000/ - to P.W.1, as compensation. As against the conviction and sentence, the revision has been preferred.