P SADASIVAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 29.1.2003 passed in SC.No.3/97 by the learned Additional Sessions Judge (FTC) Ariyalur, Perambalur, convicting and sentencing the appellants for the offence under Section 366A of IPC to undergo 6 years of Rigorous Imprisonment each and to pay a fine of Rs.5000/- each, in default to undergo 6 months Simple Imprisonment.

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

(3.) The case was taken on file in SC.No.3/97 by the learned Additional Sessions Judge (FTC) Ariyalur, Perambalur and necessary charges were framed under Sections 366A and 376 of IPC. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 9 witnesses (PW.1 to PW.9} and also relied on Exs.P1 to P7. On side of the defence, three documents (Exs.D1 to D3) were marked.