JEEVA @ JEEVANANDAM Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellants are arrayed as accused No.1 to 3 in SC No.158 of 2010 on the file of the learned Additional Sessions Judge, Fast Track Court No.II, Chennai. They stood charge for the offence under section 341, 307, 506(ii) of IPC. By a Judgment dated 30.06.2010, the trial Court convicted them under section 341 IPC and sentenced to undergo one month Rigorous imprisonment and to pay a fine of Rs. 500/- indefault to undergo 1 week simple imprisonment. Further, they were convicted under section 307 of IPC and sentenced to undergo 7 years rigorous imprisonment and to pay a fine of Rs. 5000/- in default he has to undergo 6 months simple imprisonment. Challenging the said conviction and sentence, the appellants are before this Court with this appeal.

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

(3.) In the Hospital, PW 1 was treated by one Dr. Seethalakshmi. During the time of giving treatment, she found the following injuries on PW 1