PANDI @ SELLAPANDI Vs. STATE

JUDGEMENT

(1.) A.2 in C.C.No.187 of 2005 on the file of the learned Judicial Magistrate No.I, Nagapattinam is the petitioner herein.

(2.) Totally, there are three accused in this case. A.1 stood charged for the offences under Sections 324 and 506(2) IPC (2 counts). A2 and A.3 stood charged for the offences under Sections 341 and 506(2) IPC (2 counts).The trial Court, by judgment, dated 21.06.2011 convicted and sentenced the A1 to A3 as follows:

(3.) Challenging the above said conviction and sentence A3 filed an appeal in C.A.No.43 of 2008 and A1 and A2 filed another appeal in C.A.No.44 of 2008 on the file of the learned Sessions Judge, Nagapattinam. The appellate court, while confirming the conviction, modified the sentence imposed on A3 for the offence under Section 341 IPC, directed him to pay a fine of Rs.500/- alone in C.A.No.43 of 2008 and modified the sentence imposed on A1 for the offence under Section 341 IPC (2 counts) and directed him to pay a fine of Rs.500/- alone, and modified the sentence imposed on A.2 for the offence under Section 342 IPC (2 counts) directed him to undergo Simple Imprisonment for six months and to pay a fine of Rs.1000/-. Aggrieved by the same, the present revision has been filed by the revision petitioner/A.2.