GOVINDASAMY Vs. STATE

JUDGEMENT

(1.) THIS appeal has been broughtforth by the appellants who were arrayed as A1 to A4. They stood charged by the II Additional Sessions judge cum Chief Judicial Magistrate, Dharmapuri at Krishnagiri, in Sessions case. No. 116/99 as follows: (i) Charge No. 1 was framed against A-1 to A-4 under section 449 I. P. C. (ii) Charge No. 2 was framed against A-1 to A-4 under section 302 I. P. C. (iii) Charge No. 3 was framed against A-3 and A-4 under section 436 I. P. C. (iv) Charge No. 4 was framed against A-1 and A-2 under section 436 r/w 34 I. P. C.

(2.) THE learned trial Judge, found A1 and A2 guilty of the offences under Sections 449, 302 and 436 r/w 34 of I. P. C. and awarded punishment of rigorous imprisonment for a period of seven years each along with a fine of Rs. 1000/- each, in default, to undergo six months rigorous imprisonment each for the offence under Section 449 I. P. C. , life imprisonment along with a fine of Rs. 1000/- each, in default, to undergo six months rigorous imprisonment each for the offence under Section 302 I. P. C. , and rigorous imprisonment for a period of five years each along with a fine of Rs. 1000/-each, in default, to undergo six months rigorous imprisonment each for the offence under Section 436 r/w 34 I. P. C. THE learned trial Judge found A3 and A4 guilty of the offences under Sections 449, 302 & 436 I. P. C. and awarded punishment of rigorous imprisonment for a period of seven years each along with a fine of Rs. 1000/- each, in default, to undergo six months rigorous imprisonment each for the offence under Section 449 I. P. C. , life imprisonment along with a fine of Rs. 1000/- each, in default, to undergo six months rigorous imprisonment each for the offence under Section 302 I. P. C. , and rigorous imprisonment for a period of five years each along with a fine of Rs. 1000/-each, in default, to undergo six months rigorous imprisonment each for the offence under Section 436 I. P. C. THE learned trial Judge has directed that the sentence of imprisonment imposed upon A-1 to A-4 should run concurrently.

(3.) CUT injury right shoulder joint 2'x 1'x 1'.