P KARTHIKEYAN Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellants are the accused Nos.1 and 3 in S.C.No.121 of 2003, on the file of the learned Additional District and Sessions Judge cum Fast Track Court, No.II, Madurai. Altogether, there were seven accused. By Judgment dated 12.06.2006, the Trial Curt acquitted the accused Nos.4 to 7 and convicted the accused Nos.1 to 3 for offences under Sections 147, 341, 324 and 302 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for one year and to a pay fine of Rs.1,000/-, in default to undergo rigorous imprisonment for four months for the offence under Section 147 of the Indian Penal Code; to undergo simple imprisonment for one month and to pay a fine of Rs.500/-, in default to undergo simple imprisonment for one week for the offence under Section 341 of the Indian Penal Code; to undergo rigorous imprisonment for two years and to pay a fine of Rs.2,000/- in default to undergo rigorous imprisonment for three months for the offence under Section 324 of the Indian Penal Code and to undergo imprisonment for life and to pay a fine of Rs.10,000/- , in default to undergo rigorous imprisonment for two years. Challenging the said conviction and sentence, the first accused has come up with Criminal Appeal [MD].No.297 of 2006, the second accused has come up with Criminal Appeal [MD].No.350 of 2006 and the third accused has come up with Criminal Appeal [MD].No.540 of 2006. During the pendency of these three Criminal Appeals, the second accused died, and so, his appeal in Crl.A.[MD].No.350 of 2006 was dismissed today as abated. Thus, Criminal Appeal [MD].Nos.297 and 540 of 2006 are before this Bench for disposal.

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

(3.) Having considered the above materials, the Trial Court found the accused 1 to 3 guilty and acquitted the accused Nos.4 to 7. That is how, the appellants/accused Nos.1 to 3 are now before this Court with these Criminal Appeals.