JAYAVELU Vs. STATE

JUDGEMENT

(1.) This criminal appeal is preferred by the appellant/accused No. 2 against the judgment passed by the Learned V Additional Sessions Judge, Chennai in S.C. No. 184 of 2005 dtd. 22/7/2010 wherein the learned trial judge convicted and sentenced the appellant for an offence under Sec. 341 of IPC to simple imprisonment for one month, for offence under Sec. 392 r/w. 397 of IPC to rigorous imprisonment for 10 years, for offence under Sec. 353 of IPC to simple imprisonment for one year, for offence under Sec. 506(ii) of IPC to simple imprisonment for one year and for offence under Sec. 336 of IPC to simple imprisonment for one month.

(2.) The brief case of the appellant:-

(3.) On 29/2/2004 P.W.6 completed the investigation of the case and after obtaining the opinion of the Public Prosecutor filed the final report against the appellant/accused A1 under Ss. 341, 392 read with 397, 353 and 506(ii) of IPC and under Ss. 341, 392 read with 397, 353, 336 and 506(h) read with 34 of IPC against appellant/accused A2.