RAMESH Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal arises out of the judgment dated 21.4.2003 in S.C.No.42 of 2001 on the file of the Additional Sessions Court (Fast Track Court), Ariyalur, whereby the appellant-A.4, along with A.1 to A.3, were convicted for the offence under Section 436 IPC and each sentenced to undergo rigorous imprisonment for four years and to pay a fine of Rs.3,000/- each, in default, each to undergo simple imprisonment for four months.

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

(3.) The trial Court framed necessary charge against the accused, to which they pleaded not guilty. During the course of trial, P.Ws.1 to 7 were examined, Exs.P-1 to P-5 were marked and M.Os.1 and 2 were produced. The trial Court questioned the accused under Section 313 Cr.P.C. posing incriminating evidence against them and they denied the same. Considering the oral and documentary evidence, the trial Court found the accused guilty of the offence under Section 436 IPC and convicted and sentenced them as indicated above.