RAMAR Vs. STATE

JUDGEMENT

(1.) This judgment shall govern these three appeals namely C.A.Nos.369/2008 by A-1 to A-6, 370/2008 by A-7 to A-20 and 371/2008 by A-21 to A-26.

(2.) All the accused persons, the appellants in these appeals, stood charged for the following offences: ACCUSED CHARGES A-1 to A-26 120(B) IPC A-1 to A-26 148 IPC A-1 to A-26 341 IPC A-1 to A-26 506(ii) IPC A-1 & A-2 302 r/w 34 IPC A-3 to A-26 302 r/w 149 IPC A-1 & A-2 302 r/w 149 IPC A-4 & A-5 302 r/w 34 IPC A-1 to A-3 & 302 r/w 149 IPC A-6 to A-26 A-4 & A-5 302 r/w 149 IPC A-1 to A-26 3(1)(x) of SC & ST (Prevention of Atrocities) Act A-1 to A-26 3(2)(v) of SC & ST (Prevention of Atrocities) Act (2 counts)

(3.) On trial, A-1 and A-2 were found guilty under Sec.302 read with 34 of IPC and were awarded life imprisonment along with a fine of Rs.1000/- and default sentence, while A-3 to A-26 were found guilty under Sec.302 read with 149 IPC and awarded life imprisonment along with a fine of Rs.1000/- and default sentence in respect of D1 Ammavasi. A-4 and A-5 were found guilty under Sec.302 read with 34 of IPC and awarded life imprisonment along with a fine of Rs.1000/- and default sentence, while A-1 to A-3 and A-6 to A-26 were found guilty under Sec.302 read with 149 IPC and awarded life imprisonment along with a fine of Rs.1000/- and default sentence in respect of D2 Velu. A-1 to A-26 were found guilty under Sections 148 and 341 of IPC and were awarded 1 year Rigorous Imprisonment along with a fine of Rs.500/- and default sentence under Sec.148 IPC and a fine of Rs.500/- under Sec.341 of IPC.