RAJITH Vs. STATE

JUDGEMENT

(1.) Sivakumar alias Siva-the appellant in C.A.No.599 of 2001, Manikandan-the appellant in C.A.No.379 of 2001, Rajith @ Rajini-the appellant in C.A.No.368 of 2001 are A1 to A3 respectively in S.C.No.74 of 1999. Dhandapani-the appellant in C.A.No.595 of 2001 is the accused in S.C.No.383 of 1999. A1 and A2 in S.C.No.74 of 1999 were convicted and sentenced by the learned Additional Sessions Judge to undergo R.I. for two years for the offence under Section 148 I.P.C. and also imprisonment for life and to pay a fine of Rs.1,000/-, in default to undergo R.I. for six months for the offence under Section 302 I.P.C. A3 in S.C.No.74/99 and the accused in S.C.383/99 were convicted and sentenced to undergo life imprisonment and to pay a fine of Rs.1,000/- in default to undergo R.I. for six months for the offence under Section 302 read with Section 149 I.P.C. and to undergo R.I. for one year for the offence under Section 147 I.P.C.

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

(3.) On behalf of the prosecution, P.W.1 to P.W.16 were examined, Exs.P.1 to P.24 were marked and M.Os.1 to 8 were produced.