S. THIAGARAJAN AND ANOTHER Vs. UNION OF INDIA

JUDGEMENT

(1.) The criminal appeal is against the judgement of the trial court in C.C 1014/2008 dated 13.02.2013, preferred by the first and second accused challenging the conviction and sentence imposed on them to under go one year RI and fine of Rs. 25,000/- each for offence under section 120-B IPC , two years RI and fine of Rs. 50,000/- each for offence under Section 420 IPC , two years RI and fine of Rs. 50,000/- each for offence under Section 468 IPC and two years RI and fine of Rs. 50,000/- each for offence under Section 468 r/w 471 IPC. The period of sentence to run concurrently with each other.

(2.) Aggrieved by the Judgment of Conviction and Sentence the present appeal is filed.

(3.) The brief facts of the case: