K. MADURAIVEERAN AND ORS. Vs. STATE

JUDGEMENT

(1.) THE accused 1 to 4 were charged for the commission of offence under Section 394 r/w 397 of the Indian Penal Code and the fifth accused was charged for the commission of offence under Section 411 of the Indian Penal Code. The Trial Court, vide Judgment, dated 06.11.2007, has convicted the Accused Nos. 1 to 3 for the commission of the above said offences and acquitted the fourth and fifth accused. The accused 1 to 3 were imposed with a sentence of seven years rigorous imprisonment with a fine of Rs. 5,000/ - each, with a default sentence of six months rigorous imprisonment.

(2.) THE Accused Nos. 1 to 3, aggrieved by the conviction and sentence recorded by the Trial Court, preferred appeals in C.A. Nos. 54 of 2008, 233 and 251 of 2007, respectively, on the file of the Court of Principal Sessions Judge, Virudhunagar District at Srivilliputhur. The Lower Appellate Court, vide impugned Common Judgment dated 30.08.2011, has dismissed all the Criminal Appeals and thereby confirmed the conviction and sentence recorded by the Trial Court. Aggrieved by the same, Accused No. 2 has filed Crl.R.C.(MD)No.346 of 2012 and Accused No. 3 has filed Crl.R.C.(MD)No.845 of 2011 before this Court. It is not made known to this Court as to whether the Accused No. 1 has filed any revision, challenging the conviction and sentence passed by the Lower Appellate Court.

(3.) THE facts necessary for the disposal of these Criminal Revision Revisions, briefly stated, are as follows: