S RAJENDRAN Vs. STATE

JUDGEMENT

(1.) All the appeals are preferred by the accused against the judgment of conviction, dated 28.7.2004 made in C.C. No. 38 of 1996 on the file of the Principal Sessions Judge for CBI Cases, Madurai. In these appeals, for the sake of convenience the appellants/accused are referred to as A-1, A-2, A-3 and A-5, as stated in the judgment of the trial Court in C.C. No. 38 of 1996, unless specifically stated as appellant of a particular appeal.

(2.) Crl. A. No. 36 of 2004 is preferred by S. Rajendran/A3, Crl. A. No. 37 of 2004 is preferred by Hema/A-5, Crl. A. No. 39 of 2004 is preferred by P. Dorai/A-1 and Crl. A. No. 46 of 2004 is preferred by P.M. Rajendran/A-2, respectively in C.C. No. 38 of 1996 on the file of the Court below.

(3.) All the appellants/accused and the co-accused, S.Naganathan were prosecuted by the respondent herein. The co-accused/A-4 was not found guilty, hence, he was acquitted by the Court below. The appellant/A-3 was convicted under Sections 120-B, 420 read with 511, 465 and 471 I.P.C. and sentenced to undergo R-1 for two years and to pay fine of Rs. 5,000/-, in default to undergo further period of six months R-l under each penal provision of the offence, and the total fine amount imposed on the appellant/A-3 is Rs. 15,000/-. The appellant/A-5 was convicted under Sections 120-B, 420 read with 511, 465 and 471 I.P.C. and sentenced to undergo R-1 for two years and to pay fine of Rs. 5,000/-, in default to undergo further period of six months R-1 under each penal provision of the offence, and the total fine amount imposed on the appellant/A5 is Rs. 15,000/-.