SAKARAN CHETTI Vs. MAN

JUDGEMENT

(1.) This is a revision petition against the conviction and sentence, preferred by all the four accused.

(2.) The first accused is the rnanager and the fourth accused is the Assistant Manager of Manjurae Plantations and accused 2 and 3 are the conductors in the same plantations. The respondent cornplainant in this case is a workrnan. He filed a cornplaint to the police on 1-12-1978, stating that on the previous day, viz., 30-11-1978, all the four accused confined hirn in a room, beat him up and also extorted his signature in a blank paper. He was sent by the police to the Gudalur hospital where he stayed for six days. However, the final report of the Police was to the effect that no offence appeared to have been committed by the accused. Thereupon, the complainant filed a private complaint before the Sub-Divisional Judicial Magistrate, Gudalur on 28- 2-1979. The matter was adjourned to 14-3-1979 for recording the sworn statement of the complainant. The complainant filed another complaint on 3-5-1979 stating that he could not appear on 14-3-1979 and that he learnt that the complaint was dismissed. The second complaint was taken on file by the Magistrate. The sworn statement of the complainant was recorded and summons were issued to the accused Thereupon, trial was conducted as per procedure prescribed by law, on charges against the accused for offences under Sections 147, 323, 342 and 506, Part II, I.P C. The trial Court found all the four accused guilty under Sections 147 and 342, and accused 1 guilty under section 506. Part II, and accused 2 to 4 under section 506, Part II, read with section 149. The accused were sentenced for each of the offences to fines ranging from Rs. 50 to Rs. 100.

(3.) Aggrieved by the judgment, the accused preferred an appeal before the learned Additional Sessions Judge, Coimbatore. That Court by judgment, dated 22-6-1983, confirmed the convictions and sentences. As against the said judgment the present revision petition is filed.