SUYAMBU NADAR Vs. STATE

JUDGEMENT

(1.) The petitioners A1 to A4 are the accused in C.C. No. 114 of 1993 on the file of the Judicial Magistrate, Nanguneri. They were convicted for the offence punishable under S. 429 of the IPC and were sentenced to pay a sum of Rs. 2,500/- each and in default to undergo rigorous imprisonment for three months. They filed an appeal in C.A. No. 4/94 on the file of the learned Addl. Session Judge, Tirunelveli who in turn confirmed the judgment of the trial Court. Hence this revision.

(2.) The facts are as follows :

(3.) On behalf of the prosecution, 15 witnesses were examined and 10 exhibits were marked. The petitioners pleaded not guilty. However on consideration of the materials placed before the Court, the learned Judicial Magistrate, Nanguneri convicted the petitioners for the offence punishable under S. 429 of the IPC and sentenced them as referred to above. As stated earlier, the learned Sessions Judge in the appeal filed by them, concurred with the view expressed by the trial Court.