RAMACHANDRAN Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern Criminal Appeal Nos. 734, 772 and 773 of 2005.

(2.) THE first one has arisen from the judgment of the Principal Sessions Division, Chengalpattu made in S. C. No. 342 of 2002, whereby the appellants herein and A-4 stood charged, tried and found guilty as follows: table

(3.) THE later two appeals have arisen on the private complaints, which were taken by the Sessions Court in S. C. Nos. 533, 534 and 535 of 2003. In S. C. No. 533 of 2003, the accused therein/the appellants in Crl. A. No. 772 of 2005 along with other stood charged under Sections 341 and 307 r/w S. 34 IPC and in S. C. No. 534 of 2003, the accused therein/the appellants in Crl. A. No. 773 of 2005 along with others stood charged under Sections 148, 147, 341 and 307 r/w S. 34 IPC and on trial, in S. C. No. 533 of 2003, A-1 to A-3 were found not guilty under Sections 341 and 307 r/w S. 34 IPC, but A-1 and A-2 were found guilty under Section 324 IPC and they were sentenced to undergo 6 months R. I. and in S. C. No. 534 of 2003, A-2 was convicted under Section 326 IPC and sentenced to undergo one year R. I. and to pay a fine of Rs. 500/- in default to undergo 2 months S. I. and A-3 was convicted under Section 324 IPC and sentenced to undergo 6 months R. I.