KONAVAYAN Vs. STATE

JUDGEMENT

(1.) Heard both the parties.

(2.) The above revision is directed against the order of the learned Assistant Sessions Judge, Srivilliputhur dated 17-11-1994 made in CA.No.76 of 1994 on the file of the learned Asst. Sessions Judge. Srivilliputhur, confirming the sentence of seven years rigorous imprisonment and a fine of Rs.100/- for each accused imposed by the learned Asst. Sessions Judge, Srivilliputhur in S.C.No.46 of 1991 for an offence punishable under Section 3941. P.C. read with Section 397 I.P.C., relating to an occurrence said to have taken place on 19-12-89 at 10.30 A.M.

(3.) The petitioners herein, namely, Konavayan alias Chinnasamy and Guruvaiya were facing trial along with one Udayasurian and Balakrishnan for an offence punishable under Section 3941.P.C. read with Section 3971.P.C.