SELVAM ALIAS KARUPPUSAMY Vs. STATE

JUDGEMENT

(1.) THE appellants are accused 1 and 2 in S.C.No.24 of 1999 on the file of the learned III Additional Assistant Sessions Judge, Coimbatore. Totally, there are five accused. THE appellant [A.1] in Crl.A.No.1507 of 2003 has been convicted under Section 366 I.P.C and sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.2,500/ - in default to undergo rigorous imprisonment for one year and under Section 376(ii) I.P.C., r/w Section 109 I.P.C., to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.2,500/ - in default to undergo rigorous imprisonment for one year.

(2.) THE appellant (A.2) in Crl.A.No.96 of 2004 has been convicted under Section 366 I.P.C and sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.2,500/ - in default to undergo rigorous imprisonment for one year and under Section 376(i) I.P.C., r/w Section 109 I.P.C., to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.2,500/ - in default to undergo rigorous imprisonment for one year.

(3.) IN the mean while, P.W.1 told P.W.3 as well as P.W.4 about the occurrence. All of them searched P.W.2. When they were near Shyam School, P.W.16, the then Sub INspector of Police attached to Peelamedu Police Station came to the spot on some information that somebody had been attacked near the Shyam school. P.W.1 told P.W.16, about the occurrence. The said complaint was reduced into writing by P.W.16 under Exhibit P.1.