KRISHNAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This appeal is directed as against the judgment dated 27.09.2011 made in S.C.No.23 of 2011 and the file of the Learned Assistant Sessions Judge, Thiruvarur thereby convicting the appellants and sentencing them to undergo one year simple imprisonment and a fine of Rs. 5,000/- each, in default to undergo simple imprisonment for three months for the offence under Section 147 of I.P.C. and to undergo 10 years of simple imprisonment and to pay a fine of Rs. 10,000/- each, in default to undergo 2 years of simple imprisonment for the offence under Section 306 I.P.C.

(2.) The case of the prosecution in brief is as follows:

(3.) The Trial Court framed charges for the offences under Section 147 and 306 of I.P.C. and the accused denied the same. Prosecution examined P.Ws.1 to 20 and marked Ex.P.1 to P.8 and produced material objects 1 to The statements of the accused under Section 313 Cr.P.C were recorded and the accused did not choose to let in any evidence. The Learned Trial Judge on going through the oral and documentary evidences, convicted the accused and sentenced them as stated above. Against the said conviction and sentence the present appeal is filed.