THETHAVUSAMY Vs. RADHAKRISHNAN

JUDGEMENT

(1.) Criminal Appeal No. 769 of 1998 is filed by the complainants challenging the acquittal of the respondent accused for the alleged offence under Sections 448, 354, 379 read with 34 I.P.C.

(2.) Criminal Appeal No. 235 of 2006 is filed by the accused challenging the conviction and sentence imposed for an offence under Section 323 of I.P.C. to pay a fine of Rs.200/-in default to undergo simple imprisonment for two months.

(3.) In view of the appeal against the acquittal filed by the complainants, the appeal preferred before the Sessions Court by the accused is transferred to this Court.