MADESHWARAN Vs. STATE

JUDGEMENT

(1.) THE revision petitioner stands convicted for an offence under Section 447 and 324 IPC and he was sentenced to pay a fine of Rs.500/- (each counts) in default to undergo simple imprisonment for one month for the offence under Section 447 IPC and he was ordered to pay a fine of Rs.2000/- (each counts) in default to undergo simple imprisonment for one month for the offence under Section 324 IPC. Against this conviction and sentence, the present revision has been preferred.

(2.) THE case of the prosecution is that on 22.05.2001 at about 11.45 p.m., the petitioner along with other accused had come to the house of P.W.1 and had entered into the house and assaulted with him knife and another person by name Senthil who is the neighbour was also assaulted by the second accused in this case.

(3.) THE learned Government Advocate further submitted that though the accused along with 24 persons have taken part in the occurrence, the Police secured only six persons and filed a final report against them.