JEYAKUMAR Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment dated 25.03.2008 made in S.C.No.131 of 2002 on the file of the learned Additional District & Sessions Judge, (Fast Tract Court) Madurai, convicting the appellants and sentencing them for the offence under Section 4 r/w Section 3 of Tamil Nadu Property (Prevention of Damage & Loss) Act, to undergo 4 years rigorous imprisonment and to pay a fine of Rs. 2,000/- each, in default, to undergo rigorous imprisonment for 6 months.

(2.) The brief facts leading to this case are as follows:-

(3.) Heard the learned counsel appearing for the appellants and the learned Additional Public Prosecutor appearing for the respondent / State.