RAMASAMY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS judgment shall govern these two appeals, namely C. A. Nos. 546 of 2006 and 83 of 2007.

(2.) THE first one is brought forth by the first accused and the later is brought forth by the second and third accused against the judgment of the learned Sessions Judge, Karur made in S. C. No. 1 of 2005, whereby they stood charged along with A-4, as follows: <FRM>JUDGEMENT_42_TLMAD0_2008Html1.htm</FRM> On trial, A-1 and A-4 were acquitted in respect of the charge under Section 302 r/w S. 109 IPC. A-1 to A-3 were found guilty under Section 302 IPC and they were sentenced to undergo life imprisonment each along with a fine of Rs. 1000/-, in default to undergo one year RI each. A-2 and A-3 were found guilty under Section 392 IPC and were sentenced to undergo 5 years RI each along with fine of rs. 1000/-, in default to undergo one year RI. A-1 and A-2 were found guilty under Section 201 IPC and they were sentenced to undergo one year RI each along with a fine of Rs. 500/-, in default to undergo 6 months RI.

(3.) THE short facts necessary for the disposal of these appeals could be stated thus: