MUTHU Vs. STATE

JUDGEMENT

(1.) CRIMINAL Revision Case is filed against the judgment dated 20.12.2005 in Crl.A.No.100 of 2004 on the file of the Additional District and Sessions Judge (Fast Track Court), Vellore, against the judgment dated 8.7.2004 in S.C.No.304 of 2003 on the file of the Assistant Sessions Judge-cum-Chief Judicial Magistrate, Vellore.

(2.) THE trial Court convicted the first revision petitioner/A1 for the offence under Section 342 IPC and sentenced him to undergo rigorous imprisonment for six months and to pay fine of Rs.500/-, in default, to undergo rigorous imprisonment for two months; he was also convicted for the offence under Section 307 read with 34 IPC and sentenced to undergo rigorous imprisonment two years and to pay fine of Rs.7,500/-, in default, to undergo rigorous imprisonment for four months. THE second revision petitioner/A2 was convicted for the offence under Section 307 IPC and sentenced to undergo rigorous imprisonment for four years and to pay fine of Rs.10,000/-, in default, to undergo rigorous imprisonment for one year; he was also convicted for the offence under Section 342 read with 34 IPC and sentenced to undergo rigorous imprisonment for six months and to pay fine of Rs.500/-, in default, to undergo rigorous imprisonment for two months.

(3.) THE skeleton of the prosecution case is as follows: