N. NATARAJAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellants in Crl. A. No. 956 of 2002 are arrayed as A5, A7 and A8; the appellant in Crl. A. No. 984 of 2002 is arrayed as A2; the appellant in Crl. A. No. 998 of 2002 is arrayed as A1; the appellant in Crl. A. No. 991 of 2002 is arrayed as A3 and the appellant in Crl. A. No. 1008 of 2002 is arrayed as A6 in C.C. No. 1 of 1987 on the file of the First Additional Sessions Judge cum Chief Judicial Magistrate, Krishnagiri. Pending appeals, the 1st accused S. Murugan, 6th accused M.A. Yesudoss and the 3rd accused viz., A.N. Vedhachalam died.

(2.) The trial Court, under judgment,dated 14.06.2002, has convicted the appellants/accused and sentenced them as follows: <FRM>JUDGEMENT_108_LAWS(MAD)9_2017.html</FRM> The trial Court has directed that the sentences to run concurrently. Aggrieved by the said conviction and sentence, these present appeals are filed.

(3.) Background of the case is as follows: Kumarachetti Eri in Athimutlu Village, Pala code Taluk of Dharmapuri District, was breached and found in a dilapidated condition covered with shrub of jungle and not in use for more than 20 years. Hence, the Public Works Department proposed to restore Kumarachetti Eri by clearing the shrub jungle and strengthen the bund with channel to drain the excess water stored in the lake. Accordingly, an estimation was prepared by the Public Works Department for restoration work and the same was approved by the Government according administrative sanction vide Order in G.O.Ms.No. 560, Revenue Department, dated 10.03.1977 for the estimated cost of Rs. 19.45 lakhs.