VADIVELU Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Appellants in Crl. A. No. 870 of 2006 are the accused 2and 3 and the Appellants in Crl.A. No. 917 of 2006 are the accused1 and 4 in S.C. No. 105 of 2005 on the file of the learned Chief Judicial-cum-Assistant Sessions Judge, Villupuram District, Villupuram. The learned Judge has convicted the first accused for offence under Section 366 I.P.C., and sentenced him to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 1,000/-in default to undergo rigorous imprisonment for six months and for the offence under Section 506(ii) I.P.C., to undergo rigorous imprisonment for two years and for the offence under Section 376 I.P.C., to undergo rigorous imprisonment for10 years and to pay a fine of Rs. 4,000/-in default to undergo rigorous imprisonment six months

(2.) The learned Judge has convicted the accused 2 to 4 for offence under Section 366 I.P.C., and sentenced them to undergo rigorous imprisonment for seven years and to pay a fine ofRs.1,000/-in default to undergo rigorous imprisonment for six months and to undergo rigorous imprisonment for two years for offence under Section 506(ii) I.P.C. Challenging the said conviction and sentences, the Appellants are before this Court with these appeals.

(3.) The case of the prosecution in brief is as follows: