G LAKSHMINARAYANAN Vs. STATE REP , INSPECTOR OF POLICE

JUDGEMENT

(1.) The sole accused in Sessions Case No. 299 of 2010 on the file of the learned IV Additional District and Sessions Judge, Madurai, is the appellant herein. He stood charged for the offences under Section 307 of the I.P.C. When the appellant was questioned as to the charges, he pleaded not guilty and therefore, he was put on trial. The learned IV Additional District and Sessions Judge, Madurai, after full- fledged trial, the appellant was found guilty for the offence under Section 324 of the I.P.C. The appellant was accordingly convicted and sentenced to undergo imprisonment of 3 years and to pay a fine of Rs.5000/-in default of payment of fine, he shall undergo 3 months simple imprisonment for the offence under Section 324 of the I.P.C., and the sentence already undergone by the appellant is ordered to be set off under Section 428 of the Cr.P.C. Challenging the above said judgment of conviction and sentence, the appellant is before this court with this criminal appeal.

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

(3.) On 26.01.2009, when the P.W.1/Complainant/Murugan went for participating in the Republic Day programme of their office, the appellant waylaid the P.W.1 and criminally intimidated him and threatened him with dire consequences. Hence, P.W.1/defacto complainant/Murugan preferred a petition before his Officials.