NANDHU ALIAS NANDHAKUMAR Vs. STATEREP

JUDGEMENT

(1.) THIS judgment shall govern these two appeals namely C.A.Nos.1213 and 1215 of 2001.

(2.) THE appellants herein, who were ranked as A-1 to A-4, stood charged, tried and found guilty under Ss 427 and 364 of IPC, while A-1 under Sec.307 IPC and A-2 to A-4 under Ss 307 read with 34 and 324 of IPC, and A-1 to A-4 were sentenced to undergo 2 years R.I. under Sec.427 of IPC and to undergo 10 years R.I. and to pay a fine of Rs.2,500/-, in default to undergo 6 months R.I. under Sec.364 of IPC, while A-1 was sentenced to undergo 10 years R.I. and to pay a fine of Rs.2,500/- in default to undergo 6 months R.I. under Sec.307 of IPC, A-2 to A-4 to undergo 10 years R.I. and to pay a fine of Rs.2,500/-, in default to undergo 6 months R.I. under Sec.307 read with 34 of IPC and A-2 to A-4 to undergo 3 years R.I. under Sec.324 of IPC. Aggrieved A-1 to A-4 have brought forth these appeals.

(3.) ADDED further the learned counsel that sufficient suggestions have been put to P.W.11 that what was placed before before the court was not original information, but original information was suppressed and what was produced before the Court was subsequently brought forth in order to sue the convenience of the prosecution case, since the accused have got number of cases, the police force has foisted a false case against the accused and hence the judgment of the lower court has got to be set aside.