SURESH Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Aggrieved over the judgment dated 20.03.2008 in S.C.No.332 of 2007 on the file of the learned Principal Sessions Court, Tirunelveli, in and by which, the accused was convicted for offence punishable under Sections 452, 506(ii) and 426 I.P.C., and sentenced to undergo six months S.I., and to pay a fine of Rs. 1,000/-, in default, one month S.I., for offence under Section 452 I.P.C., and sentenced to undergo six months S.I., and to pay a fine of Rs. 1,000/-, in default, one month S.I., for offence under Section 506 (ii) I.P.C., and sentenced to undergo two months S.I., for offence under Section 426 I.P.C., the present appeal came to be filed by the accused.

(2.) The brief facts of the prosecution are as follows:

(3.) Heard both sides.