SATHISH @ SATHISHKUMAR Vs. JEYAPANDI

JUDGEMENT

(1.) Criminal Appeal (MD) No. 413 of 2016 is filed by the Accused Nos. 1 and 3 in Special S.C. No. 57 of 2012, on the file of the learned III Additional District and Sessions Judge (PCR), Madurai, while Criminal Appeal (MD) No. 457 of 2016 is filed by the accused Nos. 2, 4, 5 and 6 in the very same Special SC No. 57 of 2012. All the accused/appellants were tried jointly and after conclusion of trial, they were found guilty of the offence complained of and sentenced to undergo imprisonment for various terms. The details of the sentence imposed on the accused are as detailed below:- <FRM>JUDGEMENT_919_LAWS(MAD)1_2018_1.html</FRM>

(2.) The sentences imposed on the accused/appellant by the trial Court, were, however, ordered to run concurrently.

(3.) The case of the prosecution, as could be inferred from Ex.P1, complaint dated 18.04.2011, given by PW1 is as follows:-