GOBINATH Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern these two appeals in C.A.No.399/2010 by A-2 and C.A.No.425/2010 by A-4.

(2.) CHALLENGE is made to a judgment of the Additional Sessions Division, Fast Track Court No.I, Salem, made in S.C.No.84 of 2008 whereby the appellants shown as A-2 and A-4 respectively, along with four others stood charged, tried and found guilty as hereunder: ACCUSED CHARGES FINDING PUNISHMENT A-1 to A-5 302 IPC Guilty Life imprisonment along with a fine of Rs.10000/- and default sentence A-1 to A-5 404 IPC Guilty 3 years Rigorous Imprisonment along with a fine of Rs.3000/- and default sentence A-6 404 r/w 109 IPC Guilty 3 years Rigorous Imprisonment along with a fine of Rs.3000/- and default sentence A-1 to A-5 201 r/w 302 IPC Guilty 7 years Rigorous Imprisonment along with a fine of Rs.7000/- and default sentence

(3.) ADVANCING arguments on behalf of the appellants, the learned Counsel inter alia made the following submissions: