PRABHU (CRL.A. NO. 306/2013/A Vs. STATE BY INSPECTOR OF POLICE, TIRUPPATHUR TALUK POLICE STATION IN BOTH CRL. APPEALS/COMPLAINANT IN BOTH CRL. APPEALS(CRIME NO.661 OF 2010)

JUDGEMENT

(1.) The appellant in Criminal Appeal No.306 of 2013 is the first accused and the appellants in Criminal Appeal No.148 of 2013 are the accused 2 to 6 in S.C. No. 17 of 2012 on the file of the learned III Additional Sessions Judge, Vellore at Tiruppattur.

(2.) By judgment, dated 04.01.2013, the trial court convicted the first accused for offences under Sec. 148 Penal Code and Sec. 302 read with 149 Penal Code and accused 2 to 6 under Sections 147 and 302 read with 149 IPC. The trial court sentenced the first accused to undergo Rigorous Imprisonment for two years for the offence under Sec. 148 Penal Code and to undergo Imprisonment for life and to pay a fine of Rs. 5,000.00, in default, to undergo one year Rigorous Imprisonment for the offence under Sec. 302 IPC. The trial court sentenced accused 2 to 6 to undergo Rigorous Imprisonment for one year for the offence under Sec. 147 Penal Code and to undergo Imprisonment for life and also to pay a fine of Rs. 5,000.00, in default, to undergo Rigorous Imprisonment for one year, for the offence under Sec. 302 IPC. The trial Court has ordered the sentences to run concurrently. Challenging the said conviction and sentence, the appellants are before this Court with these Criminal Appeals.

(3.) The case of the prosecution, in brief, is as follows:-