VADIVEL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) As both the appeals arise out of one and the same judgment, they are considered and decided by this common judgment.

(2.) These criminal appeals have been filed by A1 to A3 against the judgment and order passed by the Sessions Judge, Fast Track Mahila Court, Dharmapuri, in S.C.No.150 of 2014, dtd. 31/8/2015, convicting A2 for offence u/s.392 r/w 397 IPC and sentencing him to undergo seven years rigorous imprisonment. Insofar A1 and A3 are concerned, they were convicted for offence u/s.392 r/w 397 r/w 34 IPC and each was sentenced to undergo seven years rigorous imprisonment.

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