VEERAKUMAR S/O VADIVEL Vs. STATE

JUDGEMENT

(1.) This civil revision petition has been filed by the first accused. Aggrieved by the Judgment made in criminal appeal No.11 of 2008, on the file of the District and Sessions Judge, Nagapattinam, confirming the Judgment of the learned Assistant Sessions Judge, Nagapattinam made in S.C. No.134 of 2007 convicting the petitioner for an offence under Sections 341 and 307 IPC and sentencing to pay a fine of Rs. 200/- and in default to undergo one month S.I. for the offence under Section 341 IPC and sentenced to undergo seven years R.I. [modified to 5 years R.I. by the Appellate Court) and to pay a fine of Rs. 1,000/- and in default to undergo three months S.I. for the offence under Section 307 IPC.

(2.) The case of the prosecution in an nutshell:-

(3.) P.W.15 undertook the investigation and examined witnesses. On the completion of the investigation, a final report was laid for an offence under Section 341 and 307 r/w.109 IPC and the trial Court framed charges against both the accused persons for the said offences.