ARUMUGHAM Vs. STATE

JUDGEMENT

(1.) THIS appeal is broughtforth by A-1 to A-6 in S. C. No. 57 of 1998 on the file of the Addl. Sessions Judge, Tiruvannamalai. The accused were tried under various sections and the learned trial Judge found A-1 guilty under Sections 148 and 302 and 324 (2 counts) IPC and for the offence under section 148 IPC he was sentenced to two years rigourous imprisonment, while for the offence under Section 302 IPC he was sentenced to life imprisonment and for the offence under Section 324 IPC (2 counts) he was sentenced to one year rigourous imprisonment and directed to pay a fine of Rs. 1,000/= with a default sentence of three months rigourous imprisonment.

(2.) A-2 was found guilty under Sections 147 and 302 read with 149 IPC for which he was sentenced to rigourous imprisonment for one year for the former offence and to life imprisonment for the latter offence and directed to pay a fine of Rs. 1,000/= with a default sentence of three months rigourous imprisonment.

(3.) A-6 was found guilty under Sections 147 and 302 read with 149 IPC for which she was sentenced to rigourous imprisonment for one year for the former offence and to life imprisonment for the latter offence and directed to pay a fine of Rs. 1,000/= with a default sentence of three months rigourous imprisonment.