SEETHARAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) A1 to A4 are the appellants. The appellants/a1 to a3 preferred appeal in Crl. A. No. 934 of 2005 and the appellant/a4 preferred appeal in Crl. A. No. 936 of 2005. The appellants are challenging their conviction and sentence passed by the learned Sessions Judge, Perambalur, in s. C. No. 116 of 2003 by the judgment dated 23. 09. 2005. A1 to A4 have been convicted under Section 364 I. P. C. and sentenced to undergo seven years rigorous imprisonment and to pay a fine of rs. 2,000/-, in default, to undergo three months rigorous imprisonment, convicted under Section 302 I. P. C. and sentenced to undergo life imprisonment and to pay a fine of Rs. 2,000/-, in default, to undergo three months rigorous imprisonment, convicted under Section 201 I. P. C. and sentenced to undergo five years rigorous imprisonment and to pay a fine of rs. 2,000/-, in default, to undergo three months rigorous imprisonment and convicted under Section 392 I. P. C. and sentenced to undergo seven years rigorous imprisonment and to pay a fine of Rs. 2,000/-, in default, to undergo three months rigorous imprisonment. The learned trial Judge, disbelieving the prosecution case, acquitted A5 and A6 from all the charges.

(2.) THE learned trial Judge framed five charges as hereunder :

(3.) THE prosecution, in order to bring home the charges against the accused, examined P. Ws. 1 to 27, filed Exs. P. 1 to p. 45 besides marking M. Os. 1 to 26.