INDIRAJITH@IBRAHIM Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Petition is filed under Section 397 read with Section 401 of Cr.P.C, to set aside the judgment passed by the learned Additional Sessions Judge, Karaikal iin Criminal Appeal No.6 of 2011 dated 15.06.2011 in partly allowing the appeal by confirming the sentence imposed on the petitioners herein to undergo three years R.I and to pay a fine of Rs.3000/- in default to undergo six months R.I for the offence under Section 457 (2 counts) and to undergo three years R.I and to pay a fine of Rs.3000/- in default to undergo six months R.I for the offence under Section 380 (2 counts) of I.P.C and the sentence to run concurrently in the judment passed by the learned Judicial Magistrate No.II, Karaikal by convicting the petitioners herein to undergo three years R.I and to pay a fine of Rs.3000/- in default to undergo six months R.I and to pay a fine of Rs.3000/- in default to undergo six months R.I for the offence under Section 380 (2 counts) of I.P.C and the sentence to run separately by Judgment in C.C.No.158 of 2009 dated 10.03.2011.

(2.) The accused A1,A2,A5 are the revision petitioners herein.

(3.) Though, A3 has preferred appeal against the conviction and sentence passed by the trial Court by way of Criminal Appeal No.7 of 2011 before the Additional Sessions Judge, Karaikal, the Additional Public Prosecutor (Pondicherry) has submitted that he has not filed any revision as against the order of confirmation of conviction and sentence passed by the Additional Sessions Judge and this revision is only with regard to accused A1,A2,A5.