P RAVI @ SAFARI RAVI Vs. STATE

JUDGEMENT

(1.) The sole accused in the Sessions Case in S.C.No.293 of 2008 on the file of the learned IV Additional Sessions Judge, Chennai is the appellant.

(2.) The accused has been prosecuted for offences under Sections 353 and 333 IPC.

(3.) The trial court found him guilty under both the penal provisions of law. However, sentenced him only under Section 332 IPC to 2 years R.I. with fine Rs.10,000/-; i/d 6 months R.I., out of the fine amount, Rs.7,500/- was ordered to be paid as compensation to PW2 under Section 357(1)(b) Cr.P.C. No separate sentence was imposed for the offence under Section 353 IPC.