THANIKACHALAM Vs. STATE

JUDGEMENT

(1.) THE appellants who have been arrayed as A1 to A16 have come forward with this appeal challenging their conviction and sentence imposed by the learned Additional Sessions Judge, Fast Track Court No.5, Tiruvallur by the Judgment dated 23.05.2003 made in SC.No.152/2000.

(2.) THE appellants have been convicted and sentenced by the learned Trial Judge as here under:- Accused Conviction u/s. Sentence Awarded Fine imposed Default Sentence awarded A1 to A16 148 IPC Each of the accused to undergo 2 years rigorous imprisonment Each of the accused to pay a fine of Rs.500/- Each of the accused to undergo 3 months rigorous imprisonment A7 to A16 147 IPC Each of the accused to undergo 1 year rigorous imprisonment Each of the accused to pay a fine of Rs.500/- Each of the accused to undergo 3 months rigorous imprisonment A1 to A7, A10, A12 to A16 451 IPC Each of the accused to undergo 1 year rigorous imprisonment Each of the accused to pay a fine of Rs.500/- Each of the accused to undergo 3 months rigorous imprisonment A8, A9, A11, A18 and A19 451 r/w 149 IPC Each of the accused to undergo 1 year rigorous imprisonment Each of the accused to pay a fine of Rs.500/- Each of the accused to undergo 3 months rigorous imprisonment A1 to A7, A10, A12 to A16 3(1) of TNPPDL Act Each of the accused to undergo 1 year rigorous imprisonment Each of the accused to pay a fine of Rs.2,000/- Each of the accused to undergo 3 months rigorous imprisonment A8, A9, A11, A18, A19 3(1) of TNPPDL Act r/w 149 IPC Each of the accused to undergo 1 year rigorous imprisonment Each of the accused to pay a fine of Rs.2,000/- Each of the accused to undergo 3 months rigorous imprisonment A2 to A6, A7, A11, A15 436 IPC Each of the accused to undergo 10 years rigorous imprisonment Each of the accused to pay a fine of Rs.3,000/- Each of the accused to undergo 1 year rigorous imprisonment A1, A3, A5, A7 to A16, A18 and A19 436 IPC read with 149 IPC Each of the accused to undergo 10 years rigorous imprisonment Each of the accused to pay a fine of Rs.3,000/- Each of the accused to undergo one year rigorous imprisonment A1 to A4, A6, A8, A9 4(1) of TNPPDL Act Each of the accused to undergo 2 years rigorous imprisonment Each of the accused to pay a fine of Rs.3,000/- Each of the accused to undergo 6 months rigorous imprisonment A5, A7, A10 to A16 4(1) of TNPPDL Act read with 149 IPC Each of the accused to undergo 2 years rigorous imprisonment Each of the accused to pay a fine of Rs.3,000/- Each of the accused to undergo 6 months rigorous imprisonment

(3.) WHEN the accused were questioned u/s.313 Cr.P.C, as to the incriminating materials available in the evidence adduced by the prosecution, they have come forward with the version of total denial. They have not chosen to examine any witness on their side.