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Judgment
6 paragraphs · 118 words
Kumaraswami Sastri, J.—All that appears from the evidence is that 2nd accused, who was sitting on the pial, said "beat." I am of opinion
that the 2nd accused on the evidence can only be convicted of abetment of an offence u/s 352 of the Indian Penal Code. The particular intention
required to be proved before a conviction u/s 353 or 355 can be sustained has not been made out. I convict the accused of abetment of an offence
u/s 352 and alter the sentence into one of imprisonment for the period he has already undergone and a fine of Rs. 100. As the fine has been paid, it
is not necessary to fix any imprisonment in default.
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