SURESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellants are the accused in S.C.No.101/2009 on the file of the learned Additional District and Sessions Judge, (Fast Track Court), Pudukkottai. By judgment, dated 27.05.2011, the trial court convicted and sentenced the accused as under: Rank of ChargeFinding Sentence the accused 1st accusedU/s.294(b), Not guiltyi)U/s.294(b) I.P.C, fine of Rs.500/-, 324(two counts), U/s.436 in default to undergo 1 week R.I. 436 r/w 511, r/w 511,ii)U/s 324 I.P.C (2 counts), 1 year R.I 307 r/w 34, 307 r/wfor each count), fine of Rs.1,000/- 436 and 302 IPC 34 I.P.C,each, in default to undergo 1 month R.I iii)U/s 307 I.P.C, 5 years R.I, fine of but guilty Rs.5,000/-, in default to undergo 1 year R.I. U/s. 294(b), iv)U/s 436 I.P.C, R.I for 5 years, 324 (2 counts),fine of Rs.5,000/-, in default to undergo 1 year R.I 307, 436, v)U/s 302 I.P.C, R.I for life sentence and 302 I.P.Cfine of Rs.10,000/-, in default to undergo 3 years R.I. 2nd accusedU/s.436 r/w 511, Guilty U/sU/s.436 I.P.C, R.I for 5 years, 307 r/w 34, 436, 436 I.P.C.fine of Rs.5,000/-, in default to undergo, 1 302 r/w 34 IPC Not guilty year R.I. U/s.436 r/w 511, 307 r/w 34, 302 r/w 34 IPC 3rd accused U/s.436 r/w 511, Guilty U/s 436 U/s.436 I.P.C, R.I for 5 years, 307 r/w 34, 436, I.P.C. fine of Rs.5,000/-, in default to undergo, 1 302 r/w 34 IPC Not guilty year R.I. U/s.436 r/w 511, 307 r/w 34, 302 r/w 34 IPC

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

(3.) Based on the above materials, the trial court framed as many as eight charges as detailed in the first paragraph of the judgment. The accused pleaded innocence. Therefore they were put on trial. In order to prove the case, on the side of the prosecution, as many as 12 witnesses were examined, 14 documents were exhibited and 6 material objects were marked.