ILANGOVAN Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Revision is directed against the judgment passed by the Additional District and Sessions Judge (Fast Track Court No.3), Madurai, in C.A.No.128 of 2007, dated 06.09.2008 confirming the Judgment of the trial court.

(2.) The case of the prosecution is that while PW1 the injured/complainant was coming out of the house of PW2, the accused intimidated him and made an attempt to take away the money of PW1 from out of the pocket and having found that there was no money with PW1, he caused him simple hurt by pushing him after catching hold of his neck. The Inspector of Police, attached to Melur Police Station has filed a final report under Sections 387, 323 and 506(i) IPC against the accused examining the witnesses.

(3.) In the trial court, 8 witnesses were examined and 5 Exhibits were marked. When the accused was questioned about the incriminating circumstances, they denied the same. The trial court convicted the revision petitioner/accused and imposed with sentence of Rigorous Imprisonment for a term of one year and to pay a fine of Rs. 1,000/-, in default to undergo RI for 3 months under Section 387 IPC and sentenced to undergo 6 months of RI for the offence under section 323 IPC.