GANESAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This is the 5th petition for suspension of sentence.

(2.) Convicted accused viz., A2 and A4 are the appellants in the appeal viz., Crl.A.No.427 of 2020 and they seek suspension of sentence.

(3.) The above appeal is filed against the order of conviction and sentence imposed in S.C.No.118 of 2014, dtd. 16/10/2020 on the file of the learned Sessions Judge, Fast Track Mahila Court, Krishnagiri, convicting the appellants/accused 2 and 4 under Sec. 120-B read with 302 of IPC. Accordingly for the offence under Sec. 120-B of IPC, both the appellants/accused 2 and 4, were sentenced to undergo life imprisonment and to pay fine of Rs.2,000.00 in default to undergo RI for four months. Further, for the offence under Sec. 302 of IPC, the appellants/accused 2 and 4, were sentenced to undergo life imprisonment and to pay fine of Rs.2,000.00 in default to undergo RI for four months. The sentences were directed to run concurrently.