RAJENDRAN Vs. STATE OF MADRAS

JUDGEMENT

(1.) THE appellant is A-2 in S. c. No. 196 of 1998 on the file of the Assistant Sessions Judge, Kallakurichi, who was convicted and sentenced to undergo Rigorous Imprisonment for a period of ten years for the offence under Section 307 I. P. C. and to pay a fine of Rs. 20,000/-, in default to undergo Rigorous Imprisonment for a period of two years, as per judgment dated 15. 4. 1999. Out of the fine amount of Rs. 20,000/-, the appellant was directed to pay a sum of Rs. 10,000/- to P. W. 2 Ravikumar.

(2.) A-1 was charged for the offences under Sections 341 and 307 read with Section 34 I. P. C. and A-2 was charged for the offences under Sections 341 and 307 I. P. C. and after trial, A-1 was acquitted.

(3.) THE brief facts that led to the filing of this appeal are as follows: