SADISHKUMAR AND ORS. Vs. THE STATE

JUDGEMENT

(1.) THE criminal appeal arises out of the judgment of conviction and sentence, dated 20.04.2006 made in S.C. No.368 of 2006 on the file of the learned Additional District Judge (Fast Tract Court NO.I), Coimbatore, whereby the accused through charged under Sections 395 and 397 IPC, convicted for the offence under Section 392 IPC and sentenced to undergo three years rigorous imprisonment and to pay a fine of Rs.2,000/ - each in default, to undergo three months simple imprisonment. Against which, the present appeal has been filed.

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

(3.) CHALLENGING the conviction and sentence passed by the trial Court under Section 392 IPC, the present appeal has been preferred by the accused/the appellants herein.