SENTHIL MURUGAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This judgment shall govern these two appeals namely C.A.Nos.1239 and 1733 of 2002.

(2.) The appellants herein, who were arrayed as A-1 and A-2 respectively and who stood charged, tried, found guilty and sentenced to undergo imprisonment for the offences as detailed below, have brought forth these appeals. AccusedCharge(IPC)Guilty(IPC)Sentence A-1 & A-2341, 353, 307 r/w 34, 394 r/w 397, 427 341 353 394 r/w 397 307 r/w 34 4271 month R.I. each 2 years R.I. each 7 years R.I. and Rs.500/- fine, indefault 2 months S.I. each 10 years R.I. and Rs.500/- fine, in default 2 months S.I. each 2 years R.I. and Rs.500/- fine, in default 2 months S.I. each A-130730710 years R.I. and Rs.500/- fine, in default 2 months S.I

(3.) The short facts necessary for the disposal of these appeals can be stated thus: