SYED ABUTHAHIR Vs. STATE

JUDGEMENT

(1.) This appeal has been preferred by the appellant to set aside the conviction and sentence passed in S.C.No.115 of 2008 dated 18.11.2008 by Additional District and Sessions Court (Fast Track Court No.2), Madurai.

(2.) ***

(3.) The trial Court, after hearing the arguments and considering the entire material records placed before it found the accused guilty and sentenced him as under Section 448 IPC, the accused is sentenced to undergo one year RI and also to pay a fine of Rs.1,000/- in default to undergo 3 months simple imprisonment. For the offense under Section 307 IPC to undergo 5 years RI and also to pay a fine of Rs.3,000/- in default to undergo 6 months RI, for the offense under Section 324 IPC to under go 1 year RI and also to pay a fine of Rs.1,000/- in default to under to 3 months SI.