P SARAVANAN Vs. STATE OF MADRAS

JUDGEMENT

(1.) PETITION praying that in the circumstances stated therein and in the Memorandum of Grounds in criminal Appeal Number 131 of 2005 on the file of the High Court, the High court may be pleased to suspend the sentence of imprisonment imposed on the petitioner by Judgment dated 11. 01. 2005 and made in S. C. No. 5/2004 on the file of Additional District Judge, namakkal (Fast Track Court-Ill, Salem at Namakkal) and enlarge the petitioner on bail pending disposal of the above criminal Appeal No. 131 of 2005. ORDER: This petition coming on for orders upon perusing, the petition and the memorandum of Grounds in Criminal Appeal Number 131 of 2005 on the file of the High Court and upon hearing the arguments of MR. N. RAJA SENTHOOR pandian Advocate for the petitioner and of MR. R. MUNIAPPA RAJ, Government advocate (Crl. Side) on behalf of the respondent, the court made the following order: the petitioner/appellant, A-1, challenges his conviction and sentence for the offence under Section 417 I. P. C. to undergo one year Rigorous Imprisonment and to pay a fine of Rs. 1,000/- in default, to undergo three months Simple imprisonment, under Section 312 I. P. C. to undergo one year Rigorous Imprisonment and to pay a fine of Rs. 1,000/-, in default three months Simple Imprisonment, under section 376 I. P. C. and sentencing him to undergo seven years Rigorous Imprisonment and to pay a fine of rs. 2,000/-, in default to undergo one year Rigorous Imprisonment, and under section 506 (II ). I. P. C. to pay a fine of rs. 1,000/-, in default, to undergo three months Simple Imprisonment.

(2.) THERE are two accused in this case. The learned Trial Judge acquitted a-2 in this case.

(3.) THE learned Additional Public prosecutor takes notice for the respondent.