CHINNU ALIAS CHINNUSAMY Vs. STATE

JUDGEMENT

(1.) THIS appeal challenges the judgment of the Additional Sessions Division, Dharmapuri made in S.C.No.231 of 2006, whereby the appellants herein/Accused Nos.1 to 4 along with 4 others ranked as A-5 to A-8 stood charged as follows: I Charge - A-1 to A-8 - S.147 IPC II Charge - A-1,A-3 and A-4 - S.148 IPC III Charge - A-1 to A-8- S.341 IPC IV Charge - A-1 and A-4 - S.324 IPC V Charge - A-2,A-3,A-5 to A-8- S.324 r/w S.149 IPC VI Charge - A-1 and A-3 - S.302 IPC VII Charge - A-2,A-4 to A-8 - S.302 r/w S.149 IPC VIII Charge - A-3 and A-4- S.302 IPC (2 counts) IX Charge - A-1,A-2,A-5 to A-8- S.302 r/w S.149 IPC X Charge - A-2 - S.323 IPC XI Charge - A-1,A-3 to A-8 - S.323 r/w S.149 IPC XII Charge- A-3- S.324 IPC XIII Charge A-1,A-2,A-4 to A-8- S.324 r/w S.149 IPC XIV Charge- A-4- S.352 IPC XV Charge - A-1 to A-3, A-5 to A-8- S.352 r/w S.149 IPC XVI Charge- A-5 to A-8 - S.336 IPC XVII Charge A-5 to A-8 - S.337 IPC. On trial, A-5 to A-8 were acquitted of the charges levelled against them. A-1 and A-3 were found guilty under Section 302 IPC and sentenced to undergo life imprisonment each and to pay a fine of Rs.1000/- each, in default to undergo one year RI each, A-1, A-3 and A-4 were found guilty under Section 324 IPC and were directed to pay a fine of Rs.1000/- each, in default to undergo 6 months RI and A-2 was found guilty under Section 323 IPC and was directed to pay a fine of Rs.500/-, in default to undergo 3 months S.I. and A-1 to A-4 were acquitted of the other charges levelled against them.

(2.) THE short facts necessary for the disposal of this appeal can be stated thus:

(3.) THE court heard the learned Additional Public Prosecutor on the above contentions and has paid its anxious consideration on the submissions made.