MEENAMBIGAI Vs. STATE

JUDGEMENT

(1.) The Inspector of Police-Marimuthu, Sub-Inspector of Police Selvi- M.Meemanbigai, Head Constable-M.Rajasekaran and one Dhanushkodi, were the four accused persons in C.C.No.41 of 2011 before the Judicial Magistrate, Dindigul.

(2.) The first accused was acquitted of the charges under Sections 120B, 166, 218, 204 and 471 of the Indian Penal Code and the fourth accused was acquitted of the charges under Sections 204, 471 and 120-B of the Indian Penal Code.

(3.) The revision petitioners were acquitted of the charges under Sections 120B and 471 of the Indian Penal Code, but were found guilty under Sections 166, 218, 204 and 465 of Indian Penal Code (Crime No.1659 of 2005) and a sentence of 6 months imprisonment was imposed in respect of each of the offences, and the sentences were ordered to run concurrently.