SIVAKUMAR Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) These Criminal Revisions are directed against the judgment passed by the Sessions Judge, Karur in C.A.No.116 of 2004, dated 27.12.2004, confirming the judgment passed by the Assistant Sessions Judge, Karur, in S.C.No.99 of 2002, dated, 20.10.2004.

(2.) The case of the prosecution is that the accused persons conspired together and committed dacoity of Rs.7,52,587/- from the broiler chicken vendor. The Inspector of Police, attached to Thenilai Police Station filed a final report under Sections 120-B, 365, 397, 403 and 419 IPC against the accused examining the witnesses.

(3.) In the trial court, 15 witnesses were examined and 32 documents and Mos.1 to 15 were marked. When the accused was questioned about the incriminating circumstances, they denied the same. The trial court convicted A1 to A5, A7 and A8 and sentenced them to undergo 5 years of RI and to pay a fine of Rs.1000/-, in default to undergo 6 months SI.