KARTHICK Vs. STATE

JUDGEMENT

(1.) Criminal Appeal No.1470 of 2002: Accused 1 to 6 in S.C.No.415 of 2001 on the file of Additional Sessions Judge (Fast Track Court No.I), Madurai are the Appellants in this appeal.

(2.) Criminal Appeal No. 1025 of 2002: Accused No.7 in S.C.No.415 of 2001 on the file of Additional Sessions Judge (Fast Track Court No.I), Madurai is the Appellant in this appeal.

(3.) By the Judgment dated 07.05.2002 in S.C.No.415 of 2001, the Fast Track Court No.I, Madurai has convicted the Appellants / A.1 to A.7 under Sec.396 I.P.C. and sentenced them to undergo Rigorous Imprisonment for ten years each and to pay fine of Rs.1,000/- each.