DURAISWAMY Vs. STATE

JUDGEMENT

(1.) The accused is the appellant.

(2.) This appeal is directed against the conviction and sentence imposed in S.C.No.20 of 2012, on the file of the learned Sessions Judge, Magalir Court [Fast Track], Udahamandalam, ordering the accused to undergo Rigorous Imprisonment for 3 years and also to pay a fine of Rs. 5,000/-, in default, to undergo further period of 6 months Simple Imprisonment and compensation of Rs. 3,00,000/-, in default, to undergo one year Rigorous Imprisonment of the offence under Section 326 I.P.C.

(3.) The facts necessary for the disposal of the appeal, are as follows :-