CHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Criminal Revision No.452 of 2009 is directed against the order passed by the learned Judicial Magistrate, Thiruvottiyur in CC.No.344 of 2006 dated 15.06.2009 acquitting the accused under Section 506(i) IPC.

(2.) Criminal Revision No.452 of 2009 is directed against the order passed by the learned Judicial Magistrate, Thiruvottiyur in CC.No.344 of 2006 dated 15.06.2009 to enhance the punishment imposed on the accused.

(3.) It is admitted by both sides, on the complaint given by the present revision petitioners, the case was registered by the Inspector of Police, Manali Police Station in Cr.No.632 of 2006 and filed charge sheet on the file of Judicial Magistrate, Thiruvottiyur. The trial Court after examination of witnesses acquitted the accused for the offence under Section 506(i) IPC and convicted the accused for the offence under Section 341 IPC and imposed fine of Rs.500/- in default to undergo simple imprisonment for one month and convicted for the accused for the offence under Section 323 IPC and imposed fine of Rs.500/- in default to undergo simple imprisonment for one month. Aggrieved over the order of the trial Court, both the revisions are filed against the acquittal of the accused under Section 506(i) IPC and for enhancement of sentence under Sections 341 and 323 IPC.