RAMESH ALIAS RAMESH BABU AND ORS Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 to 7 in S.C.No.72 of 2009 on the file of the learned Additional District and Sessions Judge, Fast Track Court, Periyakulam. Originally there were nine accused. One Chinnaiah @ Sivakumar was arrayed as first accused in the final report, died during trial. Therefore, the order of these accused who were arrayed originally as accused 2 to 8 was rearranged as accused 1 to 7. The eighth accused, one Thayammal, was acquitted by the Trial Court.

(2.) By judgment dated 20.12.2010, the Trial Court convicted the appellants 1 and 2 under Sections 148 and 324 IPC and sentenced them to pay a fine of Rs.500/- each, in default, to undergo R.I. for one month for offence under Section 148 IPC, and to pay a fine of Rs.1,000/- each, in default, to undergo R.I. for 6 months for offence under Section 324 IPC. The third appellant has been convicted under Section 148 IPC and sentenced to pay a fine of Rs.500/-, in default, to undergo R.I. for 3 months. The fourth appellant has been convicted under Sections 148, 302 and 326 IPC and sentenced to pay a fine of Rs.500/-, in default, to undergo R.I. for 3 months for offence under Section 148 IPC, and to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default, to undergo R.I. for 6 months, for offence under Section 302 IPC, and to undergo R.I. for 3 years and to pay a fine of Rs.2,000/-, in default, to undergo R.I. for 6 months for offence under Section 326 IPC. The fifth appellant has been convicted under Sections 148 and 324 (2 counts) IPC and sentenced to pay a fine of Rs.500/-, in default, to undergo R.I. for 3 months for offence under Section 148 IPC, and to pay a fine of Rs.1,000/- for each count, in default to undergo R.I. for 6 months for each count for offence under Section 324(2 Counts) IPC. The appellants 6 and 7 have been convicted under Sections 147 and 323 IPC and sentenced to pay a fine of Rs.100/- each, in default to undergo S.I. for one month for offence under Section 147 IPC and to pay a fine of Rs.500/- each, in default, to undergo S.I. for one month, for offence under Section 323 IPC.

(3.) Challenging the conviction and sentence, the appellants have come up with this Criminal Appeal.