RATHINAM Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellants 1 and 2 are arrayed as A.1 and A.2 in S.C.No.26 of 2009 on the file of the learned Additional Sessions Judge, Dharmapuri. In the trial court, the first appellant stood charged for the offences under section 294(b) and 307 of IPC. Further, the charges under section 307 of IPC has been framed against the second appellant. Both the accused denied the charges and opted for trial. Therefore, they were put on trial on the charges. After full-fledged trial, the learned Additional Sessions Judge, Dharmapuri, found the appellants are guilty under section 307 of IPC. Accordingly, both the accused were convicted and sentenced to undergo 3 years of rigorous imprisonment with a fine of Rs. 2,000/- in default to undergo 6 months imprisonment each. Further, the first appellant is convicted and sentenced to undergo 3 months simple imprisonment under section 294(b) of IPC. Challenging the said conviction and sentence the accused are before this Court with the present appeal.

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

(3.) An abrasion 1/2x1/4cm over left cheek