RANGANATHAN AND OTHERS Vs. STATE REPRESENTED BY INSPECTOR OF POLICE, RATHINAPURI POLICE STATION, COIMBATORE (CR. NO. 273/2012)

JUDGEMENT

(1.) A1 to A3 in the Sessions Case in S.C. No. 6 of 2014 on the file of learned IV Additional Sessions Judge, Coimbatore while challenging his conviction and sentence, seeks suspension of his sentence of imprisonment under Sec. 389(1) of Cr.P.C.

(2.) They were tried for a charge under Sec. 302 IPC. Ultimately, the learned Judge recorded conviction under Sec. 304(ii) Penal Code and sentenced each of them to two years R.I each and also directed each to pay a compensation of Rs.50,000.00, i/d 6 months S.I.

(3.) It started a drunken brawl but ended in the death of a person all because of a useless liquor bottle. Bottle gone to the dustbin. One man gone to grave yard.