PERUMAL Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals are filed against the judgement dated 8.8.2002 passed in SC.No. 335 of2000 by the learned Additional Sessions Judge Cum FTCV, Coimbatore at Tiruppur, convicting and sentencing the Appellants/A1 and A3 for the offence under Section 395 of IPC to undergo 7 years Rigorous Imprisonment each and to pay a fine of Rs.5000/- each and for the offence under Section 397 of IPC to undergo 7 years Rigorous Imprisonment and in default to pay the fine amount to undergo 2 years Rigorous Imprisonment and ordering both the sentences to run concurrently.

(2.) The case of the Prosecution is as follows :

(3.) The case was taken on file in SC. No. 335of 1999 on the file of the learned Additional Sessions Judge (FTC-V) Coimbatore at Tiruppur and necessary charges were framed.In order to substantiate the charges levelled against the accused, the prosecution examinedas many as 12 witnesses (PW.1 to PW.12 and also relied on Exhibits P-1 to P-17 and four material objects (Mos. 1 to 4).