ANBU Vs. STATE

JUDGEMENT

(1.) This miscellaneous petition is filed to suspend the sentence of imprisonment imposed in the judgment dtd. 13/2/2024 passed by the learned V Additional Sessions Judge, Chennai in S.C.No.442 of 2014 and enlarge the petitioners on bail pending disposal of the above criminal appeal.

(2.) Appellants were convicted for the offence under Ss. 294(b) and 307 r/w.34 of I.P.C. and were sentenced to pay a fine of Rs.1,000.00 each for the offence under Sec. 294(b) of I.P.C., in default to undergo two months simple imprisonment and to undergo seven years rigorous imprisonment and to pay a fine of Rs.50,000.00each, in default to undergo one year simple imprisonment for the offence under Sec. 307 r/w.34 of I.P.C. under judgment in S.C.No.442 of 2014 dtd. 13/2/2024. Hence, the appellants seek suspension of sentence.

(3.) The learned counsel for the appellants would submit that there are lot of material contradictions in the evidence of the prosecution and the prosecution evidence is also highly unbelievable. He would further submit that the appellants are now confined in Central Prison, Puzhal.