T.SELVAKUMAR Vs. DEPUTY SUPERITENDENT OF POLICE

JUDGEMENT

(1.) This appeal has been filed to set aside the judgment passed in S.C.No.137 of 2015 on the file of the learned II Additional District and Sessions Judge (PCR), Tirunelveli, dtd. 24/2/2023.

(2.) The appellants are Accused No.1 and 2 in S.C.No.137 of 2015 on the file of the learned II Additional District and Sessions Judge (PCR), Tirunelveli, has filed this appeal challenging the conviction passed against the appellants for the offences under Sec. 341 of IPC and sentenced them to undergo one month SI and to pay a fine of Rs.500.00 in default to undergo one week SI and for the offence under Sec. 307 of IPC sentenced to A1 (two counts) to undergo 5 years Rigorous Imprisonment and to pay a fine of Rs.1,000.00 each in default to undergo six months simple Imprisonment and for the offence under Sec. 307 IPC r/w 34 IPC (2 counts), sentenced to A2 (two counts) to undergo 5 years Rigorous Imprisonment and to pay a fine of Rs.1,000.00 each in default to undergo six months simple Imprisonment, by the impugned judgment dtd. 24/2/2023.

(3.) Prosecution Case:-