CHITHRAVEL Vs. STATE

JUDGEMENT

(1.) This Criminal appeal filed under Section 374 of the Code of Criminal Procedure against the judgment of conviction and sentence imposed on the Appellants by the learned Additional District and Sessions (Fast Track Court No. 1) Trichy, dated 28.11.2005 made in SC. No. 15 of 2005 by convicting the Appellants 1 to 9 each for a period of 6 months rigorous imprisonment with Rs. 500/- fine with default sentence for the offence under Section 148 Indian Penal Code and convicting 1 to 4 and 6 to 9 Appellants each for a period of 6 months rigorous imprisonment with Rs. 500/- fine with default sentence for the offence under Section 324 Indian Penal Code and convicting the fifth accused for a period of nine months rigorous imprisonment with Rs. 1000/- fine with default sentence for the offence under Section 326 Indian Penal Code and also convicting 1 to 9 Appellants each to pay fine of Rs. 500/- with default sentence for the offence under Section 341 Indian Penal Code.

(2.) The case of the prosecution in brief are as follows:

(3.) Point for consideration: