RAJI Vs. STATE

JUDGEMENT

(1.) This Criminal Miscellaneous Petition has been filed by the petitioner, seeking to suspend the sentence of imprisonment imposed on him in C.C.No.9192 of 2010 by a judgment dtd. 30/10/2013 passed by the learned XI Metropolitan Magistrate, Saidapet, Chennai and confirmed by the learned IV Additional Sessions Judge, City Civil Court, Chennai made in C.A.No.250 of 2013 dtd. 4/8/2017 and enlarge the petitioner on bail pending disposal of the above revision.

(2.) The petitioner/A3 along with A1 and A2 in C.C.No.9192 of 2010 were convicted by the trial Court by judgment dtd. 30/10/2013 and sentenced to undergo one year rigorous imprisonment and to pay a fine of Rs.500.00 for offence under Sec. 120(b) IPC, to undergo three years (2 counts) rigorous imprisonment and to pay a fine of Rs.1000.00 (each count) for offence under Sec. 420 IPC. The sentences are directed to run concurrently. Aggrieved over the same, the petitioner/A3 and other accused preferred an appeal in C.A.No.250 of 2013 before the learned IV Additional Sessions Judge, Chennai. The learned Sessions Judge, by judgment dtd. 4/8/2017, dismissed the appeal confirming the conviction and sentence passed by the trial Court, against which, the petitioner/A3 preferred a revision in Crl.R.C.No.349 of 2021 before this Court along with suspension of sentence petition.

(3.) During trial, on the side of the prosecution, PW1 to PW20 examined and marked Exs.P1 to P47. On the side of the defence, no witnesses examined and marked Ex.D1. On conclusion of the trial, the Trial Court on the evidence of witnesses and the materials produced, had convicted the petitioner as stated above, which was confirmed by the Appellate Court.