MANSUR ALI AND ORS Vs. STATE AND ORS

JUDGEMENT

(1.) The appellant in Crl.A.(MD)No.173 of 2011 is the first accused, the appellant in Crl.A.(MD)No.435 of 2010 is the second accused, and the appellant in Crl.A.(MD)No.407 of 2010 is the third accused, in S.C. No.41 of 2009, on the file of the learned Sessions Judge, Karur.

(2.) By judgment dated 16.09.2010, the Trial Court has convicted the first accused under Section 302 r/w 34 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/- in default to undergo further R.I. for two months. The accused 2 and 3, have been convicted under Sections 377 and 302 r/w 34 IPC. For the offence under Section 302 r/w 34 IPC, the accused 2 and 3 have been sentenced to undergo imprisonment for life and to pay a fine of Rs.1,000/- each, in default to undergo further R.I. for two months. For offence under Section 377 IPC, the accused 2 and 3 have been sentenced to undergo 5 years R.I. and to pay a fine of Rs.1,000/- each, in default to undergo further R.I. for two months. The sentences have been ordered to run concurrently.

(3.) Challenging the conviction and sentence imposed by the Trial Court, the present Criminal Appeals have been filed by the appellants / accused.