SAGAYARAJ AND ORS Vs. STATE

JUDGEMENT

(1.) The appellant in Crl.A.No.11 of 2005, the appellant in Crl.A.No.1083 of 2004 and the appellant in Crl.A.No.734 of 2004 are the accused 1 to 3 in S.C.No.212 of 2004 on the file of the learned Additional Sessions Judge, Fast Track Court No.III, Chennai. Accused 1 to 3 were convicted for an offence under Section 307 r/w. 34 I.P.C. and each one of them was sentenced to undergo nine years rigorous imprisonment and to pay a fine of Rs.10,000/- each and in default, to undergo six months rigorous imprisonment. Out of the total fine of amount Rs.30,000/-, a sum of Rs.20,000/- was ordered to be paid as compensation to the victim-P.W.2. Challenging the said conviction and sentence, appellants herein/accused 1 to 3 have preferred the above three Criminal Appeals before this Court.

(2.) The case of the prosecution, in brief, is as follows:-

(3.) Mr.Dr.G.Krishnamurthy, learned counsel appearing for the appellants in Crl.A.Nos.11 of 2005 and 1083 of 2004/accused 1 and 2 and Mr.R.C.Paul Kanagaraj, learned counsel appearing for the appellant in Crl.A.No.734 of 2004/third accused and Mr.P.Govindarajan, learned Additional Public Prosecutor were heard.