SUBRAMANI Vs. STATE

JUDGEMENT

(1.) THESE appeals have been preferred against the Judgment in S. C. No. 644 of 2003 on the file of the learned Judge of Magalir Needhimandram, Chennai.

(2.) A1 to A3 have been charged under Section 366 of IPC and convicted and sentenced to undergo 8 years RI each and each of them to pay a fine of Rs. 2,000/- with default sentence. A1 and A2 have been charged under Sections 354 of IPC and A3 has been charged under Section 354 r/w 109 of IPC and each of them were convicted and sentenced to undergo RI for a period of two years and also each of them to pay a fine of Rs. 500/- with default sentence.

(3.) ON the side of the Prosecution, P. Ws. 1 to 14 were examined. Exs. P1 to P18 were exhibited. But no material objects were marked in this case.