SUNDARARAJ Vs. STATE BY SUPERINTENDENT OF POLICE, CID

JUDGEMENT

(1.) All these Criminal Appeals are challenging a Common Judgment dated 24.06.2002 made in a Sessions Case No.11 of 1995 on the file of the learned II Additional Sessions Judge, Pondicherry.

(2.) The accused Nos.2 to 4 are the appellants in Criminal Appeal No.996 of 2002, the accused Nos.6 to 8 are the appellants in Criminal Appeal No.995 of 2002, and the accused No.11 is the appellant in the Crl.A.No.1051 of 200 The appellants filed the above appeals challenging the order of conviction and sentence imposed on them. As all the above appeals arising out of a common judgment, this Court decided to dispose of all the appeals through this Common Judgment.

(3.) The records disclose that the learned Trial Court convicted and sentenced the Accused Nos.2, 3, and 4 to undergo 7 years of rigorous imprisonment and Rs. 5,000/- fine, in default they shall undergo 6 months simple imprisonment for the offence under Section 304 part II r/w section 34 of I.P.C. The A2, A3, A4, A6, A7 and A11 were convicted and sentenced to undergo 1 year Rigorous Imprisonment and fine of Rs. 1,000/-, in default they shall undergo 2 months simple imprisonment under Section 201, r/w Section 34 I.P.C.