R.RAMESH Vs. STATE

JUDGEMENT

(1.) This revision has been directed by the accused as against the concurrent findings recorded by two courts below in C.C.No.118 of 2007. The petitioners were prosecuted for offences under sections 353, 294(b) and 506(i) r/w.34 IPC before the learned Chief Judicial Magistrate, Puducherry. They were convicted and sentenced as under : <IMG>JUDGEMENT_325_LAWS(MAD)3_2016.jpg</IMG>

(2.) Aggrieved, the petitioners, namely A1 and A3 have appealed to the II Additional Sessions Judge, Puducherry. The Appellate Judge, after hearing both sides, dismissed the appeal, confirming the conviction and sentences awarded by the learned Chief Judicial Magistrate, Puducherry.

(3.) The accused canvases legality and propriety of the conviction and the consequent sentence awarded by both the Courts.