ARUMUGAM Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeals are directed against the judgment of conviction and sentence dated 10.04.2003 made in S.C. No.609 of 2001 on the file of the first Additional District and Sessions Judge cum Fast Track Court No.II, Madurai, wherein A1, A5, A7 and A8 are convicted and sentenced as follows:

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

(3.) ON considering the oral and documentary evidence, the learned Sessions Judge found the appellants/A1, A5, A7 and A8 guilty for the offence under Sections 120(b) read with 489(A) of I.P.C. and found the appellants 1 and 4/A1 and A8 guilty for the offence under Section 489(C) of I.P.C. and acquitted A2 to A4, A6 and A9 from the charges levelled against them and convicted A1, A5, A7 and A8 to undergo 7 years rigorous imprisonment each and to pay a fine of Rs.1,000/ -each in default to undergo 2 months simple imprisonment each for the offence under Sections 120(b) read with 489(a) of I.P.C. and convicted A1 and A8 to undergo 7 years rigorous imprisonment each and to pay a fine of Rs.1,000/ - each in default to undergo 2 months simple imprisonment each for the offence under Sections 489(c) of I.P.C. Challenging the said judgment of conviction and sentence, A1, A5 and A7 have preferred C.A.(MD) NO.691 of 2003 and A8 has preferred C.A.(MD) No. 842 of 2003.