ALUMALAI Vs. STATE

JUDGEMENT

(1.) BOTH the appeals are being disposed of by this common judgment.

(2.) THE appellants in Crl. A. No. 1067 of 2002, namely A-3 to a-6, A-10 and A-16 were convicted by the trial Court for the offences under sections 147, 302 read with 149, 307 read with 149 (4 counts) and each of them was sentenced to undergo one year rigorous imprisonment with a fine of rs. 1,000/-, life imprisonment with a fine of Rs. 1,000/- and seven years rigorous imprisonment with a fine of Rs. 500/- for the respective offences. A-3 was also convicted for the offence under Section 25 (1-B) (a) of the Arms Act and sentenced to undergo one year rigorous imprisonment with a fine of Rs. 500/ -. THE sentences imposed on the accused persons were directed to run concurrently. Challenging the said conviction and sentence, Crl. A. No. 1067 of 2002 has been filed.

(3.) WE have given our anxious consideration to the rival contentions urged by learned counsel for the parties.