KANNAN ALIAS NEELAMEGAM Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal arises out of the judgment of conviction and sentence imposed on the appellants-A.1 to A.3 in S.C.No.67 of 2002, dated 7.1.2003 on the file of the Principal District and Sessions Court, Perambalur. The first appellant/A.1 was convicted for the offence under Section 324 IPC and sentenced to undergo two years' rigorous imprisonment and the second and third appellants/A.2 and A.3 were convicted for the offence under Section 324 read with 34 IPC and each sentenced to undergo two years' rigorous imprisonment.

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

(3.) The trial Court framed necessary charges against the accused. The accused pleaded not guilty. Before the trial Court, during the course of trial, P.Ws.1 to 9 were examined, Exs.P-1 to P-8 were marked and M.O.1 was produced. When the appellants-accused were questioned under Section 313 Cr.P.C., they denied in toto.