KARUPPAN Vs. STATE

JUDGEMENT

(1.) Criminal Appeal No.31 of 2001 has been filed by the accused 1,2 and 4 as against the judgment, dated 19.12.2000 passed in S. C. Nos.162 of 2000, by the learned I-Additional Sessions Judge cum Chief Judicial Magistrate, trichirappalli, and to set aside the conviction of A.1 under Sec.304 (ii) IPC and sentence imposed upon him to undergo RI for 6 years and to pay a fine of Rs.1000/- in default to undergo RI for 6 months; to set aside the conviction under Sec.324 IPC and sentence imposed on him to undergo RI for 2 years and to pay a fine of Rs.500/= in default to undergo RI for 3 months; to set aside the conviction of A.2 and A.4 under Sec.324 IPC and sentence imposed on each of them to undergo RI for 2 years and to pay a fine of Rs.500/= in default to undergo RI for 3 months.

(2.) Criminal Appeal No:60 of 2001 has been filed by the accused 1,2 and 9 as against the judgment, dated 19.12.2000 passed in S. C. Nos: 129 of 2000, by the learned I-Additional Sessions Judge cum Chief Judicial Magistrate, trichirappalli, and to set aside the conviction of A.1 under Sec.304 (ii) IPC and sentence imposed upon him to undergo RI for 6 years and to pay a fine of Rs.1000/= in default to undergo RI for 6 months; and to set aside the conviction of A.2 and A.9 under Sec.324 IPC and sentence imposed on each of them to undergo RI for 2 years and to pay a fine of Rs.500/= in default to undergo RI for 3 months.

(3.) The brief facts of the case leading to the filing of Crl. A. No:31/01 are as follows:-