PALANICHAMY Vs. STATE

JUDGEMENT

(1.) Challenging a judgment of the Additional District and Sessions Judge, Fast Track Court, Dindigul in S.C. No.42 of 2009 dated 25.02.2010, whereby the appellants / accused 1 and 2 stood charged, tried, found guilty and awarded punishment as under, the present Criminal Appeal has been filed. Accused Charges Finding Punishment under Section A1 and A2 120-B r/w 302 IPC Found guilty A1 and A2 were sentenced to undergo 2 years R.I. each. A1 and A2 302 r/w 34 IPC Found guilty A1 and A2 were sentenced to undergo life imprisonment each and to pay a fine of Rs.1000/- each in default to undergo 6 months R.I. each. A1 and A2 404 r/w 34 IPC Found guilty A1 and A2 were sentenced to undergo 3 years R.I. each and to pay a fine of Rs.500/- each in default to undergo 3 months R.I. each. A1 and A2 201 r/w 302 IPC Found guilty A1 and A2 were sentenced to undergo 3 years R.I. each and to pay a fine of Rs.500/- each in default to undergo 3 months R.I. each.

(2.) Though the charge sheet was laid as against the first accused along with the appellants herein, the first accused died pending trial. Hence the second and third accused originally shown in the charge sheet were shown as A1 and A2 respectively in the judgment of the Trial Court.

(3.) For the sake of convenience, the accused will be referred in this judgment as per the charge sheet, namely, the deceased accused-Gandhi as A1, and the accused Palanichamy and Raja as A2 and A3 respectively, who are the appellants herein.