PONNUSAMY Vs. SELVAKUMAR AND ORS.

JUDGEMENT

(1.) SINCE all these appeals arise out of one and the same judgment, these appeals were heard together and they are disposed of by this common judgment.

(2.) THE respondents 1 to 3 in Crl. A. No. 165 of 2006 are the accused 1 to 3; the respondents 1 & 2 in Crl. A.(MD). No. 147 are the accused 4 & 6 and the 1st respondent in Crl. A.(MD) No. 166 of 2006 is the 5th accused in C.C. No. 84 of 1997 on the file of the learned Judicial Magistrate No. III, Nagercoil. The appellant herein is the complainant in the said case. He filed the said case by way of private complaint alleging that the respondents/accused had committed offences punishable under Sections 147, 148, 427, 452, 354, 323, 294 and 506(ii) IPC. By judgment dated 13.12.2002, the learned Magistrate convicted all the accused under various penal provisions and accordingly imposed punishment upon them as follows:

(3.) THE case of the complainant is as follows;