S SEKAR Vs. STATE

JUDGEMENT

(1.) THESE Criminal Appeals are filed against the judgment dated 23.01.2003 passed in SC.No.48/2001 by the learned Additional Sessions Judge (FTC) Kancheepuram, convicting and sentencing the appellant/A1 for the offence under Section 148 of IPC to undergo four years Rigorous Imprisonment and to pay a fine of Rs.1000/-, in default to undergo two weeks Rigorous Imprisonment and for the offence under Section 324 of IPC (two counts) to undergo four weeks of Rigorous Imprisonment and to pay a fine of Rs.1500/-, in default to undergo three months Rigorous Imprisonment and convicting the Appellant/A3 for the offence under Section 147 of IPC to pay a fine of Rs.300/- in default to undergo two weeks Rigorous Imprisonment and for the offence under Section 436 of IPC to undergo three years of Rigorous Imprisonment and to pay a fine of Rs.10000/-, in default to undergo three months Rigorous Imprisonment and convicting and sentencing the Appellants/A2, A4 to A11 for the offence under Section 147 of IPC to pay a fine of Rs.300/-, in default to under go two weeks Rigorous Imprisonment and ordering the sentences to run concurrently.

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

(3.) THE court below, after hearing the arguments advanced on either side and looking into the materials available on record, found the accused/appellants guilty and awarded punishments as referred to above, which is challenged in this Criminal Appeal.