DEVARAJAN Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) THE revision petitioner is the defacto complainant/P.W. 1 in C.C. No. 404 of 2000 on the file of the Court of Judicial Magistrate No. 3, Trichy. The first respondent, on the basis of the complaint received from P.W. 1/defacto complainant on 03.04.2000, has registered an F.I.R. in Crime No. 203 of 2000 against respondents 2 to 6/accused 1 to 5 for the commission of offences punishable under Sections 147, 363, 365, 323 and 506(ii) I.P.C., with regard to the alleged abduction and causing injury to P.W. 1/defacto complainant, on 27.03.2000.

(2.) THE trial Court, on the basis of oral and documentary evidences, has convicted A.1 to A.5 for the commission of offence under Section 147 I.P.C. and sentenced them to undergo rigorous imprisonment for one year each and also convicted them for the commission of offence under Section 365 I.P.C. and sentenced them to undergo rigorous imprisonment for three years each. For the commission of offence under Section 323 I.P.C., A.2 & A.3 were convicted and sentenced to undergo simple imprisonment for one year each and for the commission of offence under Section 506(ii) I.P.C., the third accused was convicted and sentenced to undergo rigorous imprisonment for one year. The trial Court further directed the sentences of imprisonment imposed against the said accused shall run concurrently and also ordered set -off the period already undergone by the accused, under Section 428 Cr.P.C., vide Judgment, dated 03.07.2002.

(3.) A perusal of the impugned Judgment and other materials available on record, discloses the following facts: -