KARUPPASAMY Vs. STATE

JUDGEMENT

(1.) The petitioner in Crl.RC.No.646 of 2023 is arrayed as A3, the petitioner in Crl.RC.No.405 of 2023 is arrayed as A1 and the petitioner in Crl.RC.No.1685 of 2022 is arrayed as A2.

(2.) These criminal revision petitions are filed by the petitioners/A1 to A3 challenging the conviction and sentence passed by the Trial Court in C.C. No.8 of 2021 by judgment dtd. 31/3/2021 wherein A1 was convicted for offence under Sec. 458 IPC and sentenced to undergo three years rigorous imprisonment, for offence under Sec. 342 IPC to pay a fine of Rs.1,000.00, in default to undergo three months simple imprisonment, for offence under Sec. 380 IPC to undergo three years rigorous imprisonment and the sentence to run consecutively, A2 was convicted for offence under Sec. 458 IPC and sentenced to undergo three years rigorous imprisonment, for offence under Sec. 342 IPC to pay a fine of Rs.1,000.00, in default to undergo three months simple imprisonment, for offence under Sec. 380 r/w. 34 IPC to undergo three years rigorous imprisonment and the sentences to run consecutively, A3 was convicted for offence under Sec. 458 IPC and sentenced to undergo three years rigorous imprisonment, for offence under Sec. 342 IPC to pay a fine of Rs.1,000.00, in default to undergo three months simple imprisonment, for offence under Sec. 380 IPC to undergo three years rigorous imprisonment and the sentences to run consecutively.

(3.) Aggrieved against the conviction and sentence passed by the Trial Court, A1 preferred an appeal in C.A. No.87 of 2021, A2 and A3 preferred an appeal in C.A. No.113 of 2021 before the Special Court for Trial of Case registered under SC/ST(POA) Act, Namakkal. The learned Sessions Judge by judgment dtd. 18/7/2022 dismissed the appeals confirming the conviction and sentence imposed by the Trial Court. Against which, the present criminal revision petitions filed.