IMRAVUL SHAIK Vs. STATE

JUDGEMENT

(1.) THESE two criminal Appeals are filed under Section 374(2) of the Code of Criminal Procedure against the Judgment dated 25/8/2009 and made in S.C.No. 246 of 2008, on the file of the learned VI Additional District and Sessions Judge, Chennai, convicting the Appellants/Accused under sections 489-B and 489-C read with 34 of I.P.C. and sentencing each to suffer rigorous imprisonment of five years for each charge and the sentences were also directed to run concurrently.

(2.) THE Appellant in Crl. A. No. 649 of 2009 is the First Accused, whereas the Appellants in Crl. A. No. 537 of 2009 are the Accused Nos. 2 and 3 respectively and therefore, these two Appeals are clubbed together heard and disposed of in this Common Judgment.

(3.) THE learned VI Additional District and Sessions Judge on hearing both sides, had framed necessary charges against the Appellants/Accused under Sections 489-B and C r/w 34, I.P.C.