(1.) The order of conviction and sentence dated 17.11.2009 and made in the Case in S.C.No.81 of 2009, on the file of the learned Additional District and Sessions Judge (Fast Track Court), Dindigul, are under challenge in these two appeals.
(2.) The Criminal Appeal in C.A.No.402 of 2009 has been filed by the Accused 1 and 2, whereas the criminal appeal in C.A.No.403 of 2009 has been filed by the Accused 3 to 6.
(3.) The 1st appellant/accused stands convicted under Sections 148, 302 and 506(ii) I.P.C., and sentenced to suffer three years of rigorous imprisonment under Section 148 I.P.C., to suffer life imprisonment and also to pay a sum of Rs.1,000/- towards fine, in default to suffer rigorous imprisonment for a further period of six months under Section 302 I.P.C., and to suffer three years of rigorous imprisonment under Section 506(ii) I.P.C.
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