KALI ALIAS THANGASAMY Vs. STATE

JUDGEMENT

(1.) These criminal appeals have arisen out of the judgment passed by the Additional District and Sessions Judge, Ariyalur, dated 11.3.2003 in S.C. No. 90 of 1988, convicting the accused Nos. 3, 5 to 8 under section 395, I.P.C. and sentencing them to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 10,000/- each, in default to undergo simple imprisonment for six months.

(2.) The case of the prosecution in a nut-shell is as follows :

(3.) Accused Nos. 3, 6 and 7 filed Crl. A. No. 512 of 2003; fifth accused filed Crl. A. No. 1458 of 2003; and Crl. A. No. 517 of 2003 was filed by the eighth accused. Since, these appeals have arisen out of the one and the same occurrence and it is against the judgment passed by the Additional District and Sessions Judge, Ariyalur, dated 11.3.2003 in S.C. No. 90 of 1988, all the three appeals are disposed of by a common judgment.