KUMARAVEL Vs. STATE

JUDGEMENT

(1.) The present Criminal Appeals have been filed to set aside the Judgment of conviction and sentence passed by the learned Principal Sessions Judge, Salem dated 18.02.2015 in S.C.No.113 of 2013.

(2.) The appellants in Crl.A.No.146 of 2015 are arrayed as A1 and A2 and the appellants in Crl.A.No.178 of 2015 are arrayed as A3 and A4 in S.C.No.113 of 2013. Since both the appeals have been filed against the Judgment rendered in S.C.No.113 of 2013, both the appeals are taken together for consideration and the following common Judgment is pronounced.

(3.) By Judgment dated 18.02.2015, the learned Principal Sessions Judge convicted the accused 1, 2 and 3 under Section 341 of Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of one month and to pay a fine of Rs.500/-, in default to undergo rigorous imprisonment for a period of one week, further convicted under Section 294 (b) of Indian Penal Code and sentenced to pay a fine of Rs.1,000/-, in default to undergo rigorous imprisonment for a period of one week. More than that, all the accused are convicted under Section 3(1)(X) of the Scheduled Caste and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.1,000/-, in default to undergo rigorous imprisonment for a period of one month. Further, accused 1, 2 and 4 have been convicted under Section 324 of Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of six months and to pay a fine of Rs.1,000/-, in default to undergo rigorous imprisonment for a period of one month and further, the third accused was convicted under Section 323 of Indian Penal Code and sentenced to pay a fine of Rs.500/-, in default to undergo rigorous imprisonment for a period of one week.