SURAMANI Vs. STATE

JUDGEMENT

(1.) The Appellants are the accused 1 to 4 in S.C. No. 109 of 2004, dated 08.04.2005, on the file of the learned Assistant Sessions Judge, Dharapuram, Erode. The first Appellant/first accused stands convicted for the offences under Sections 363, 366A and 376(1) IPC and sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 5,000/-, in default to undergo rigorous imprisonment for six months for the offence under Section 363 IPC; to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 5,000/-, in default to undergo rigorous imprisonment for six months for the offence under Section 366A IPC; and to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 5,000/-, in default to undergo rigorous imprisonment for six months for the offence under Section 376(1) IPC. The Appellants 2 to 4/accused 2 to 4 have been convicted for the offences under Sections 366A and 363 IPC and sentenced to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 5,000/-, in default to undergo rigorous imprisonment for six months for the offence under Section 366A IPC and to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 5,000/-, in default to undergo rigorous imprisonment for six months for the offence under Section 363 IPC. The sentences have been ordered to run concurrently. Challenging the said conviction and sentence, the Appellants are before this Court with this appeal.

(2.) The prosecution case in brief is as follows:

(3.) I have heard Mr. R. Rajasekaran, the learned Counsel appearing for the Appellants and Mr. R. Muniapparaj, learned Government Advocate appearing for the Respondent and also I have perused the records carefully.