LAWS(MAD)-2007-11-612

SHANMUGHAM Vs. STATE

Decided On November 27, 2007
SHANMUGHAM Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Appeal has been filed by the accused 1 to 5 as against the judgment, dated 24.3.2000, passed in S.C. No. 256 of 1999 by the learned II-Additional Sessions Judge, Madurai convicting the accused 1 to 3 under Section 148 IPC and sentencing them to undergo two years rigorous imprisonment, convicting the accused 4 and 5 under Section 148 IPC and sentencing them to undergo one year rigorous imprisonment, convicting accused 1 to 3 under Section 304(II) IPC and sentencing them to undergo five years rigorous imprisonment and to pay a fine of Rs. 1000/- in default to undergo six months rigorous imprisonment, convicting accused 4 and 5 under Section 304(II) read with Section 149 IPC and sentencing them to undergo three years rigorous imprisonment and to pay a fine of Rs. 10,000/-, in default to undergo six months rigorous imprisonment, convicting the accused 1 and 2 under Section 324 IPC and sentencing them to undergo two years rigorous imprisonment, convicting the accused 1 to 5 under Section 506(II) IPC and sentencing them to undergo three years rigorous imprisonment.

(2.) The brief facts of the prosecution case are as follows:

(3.) Before the Sessions Judge, on behalf of the prosecution, P.Ws. 1 to 34 were examined and Exs.P.1 to P.24 were marked, besides MOs.1 to 7. The accused did not examine anyone and did not mark any documents or material objects. On a consideration of the material documents, the learned Sessions Judge found the accused guilty, convicted and imposed sentences on them as stated already and aggrieved of the same, the present appeal is filed.