KESAVAN Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) The instant criminal appeal is preferred by the Appellants who are the accused Nos.1 to 15 in Sessions Case No.50 of 2004 on the file of the learned Additional District and Sessions Judge, Fast Track Court No.V, Chengalpattu District.

(2.) In this case the 1st appellant suffered with a conviction of 3 months rigorous imprisonment and fine of Rs.300/- with default sentence of one month for the offence under sections 148, 324, and 324 r/w 149 of IPC, further for the offence under section 341 of IPC, the 1st accused/Appellant was imposed upon one month imprisonment along with fine amount of Rs.100/- and in default, he was ordered to suffer with a conviction of one week imprisonment. The 2nd Appellant/Accused was convicted for the offence under sections 148, 324, r/w 149 (2 Counts) and was imposed a sentence of 3 months imprisonment along with a fine of Rs.300/- in default he has undergo one month of Rigorous Imprisonment. Further, for the offence under section 341 he was imposed a sentence of one month of imprisonment, with a fine of Rs.100/- in default he has to undergo one week of imprisonment. Further, the 3rd accused/appellant was convicted for the offence under section 304(II) of IPC and was imposed 4 years of Rigorous Imprisonment with a fine of Rs.1000/-, in default he has to undergo 4 years of imprisonment. The 3rd appellant/accused was convicted for the offence under sections 148, 324, r/w 149 (2 Counts) and was imposed a sentence of 3 months imprisonment along with a fine of Rs.300/- in default he has under go one month of Rigorous Imprisonment. Further, for the offence under section 341 he was imposed one month of imprisonment, with a fine of Rs.100/- in default he has to undergo one week of imprisonment. Further, the 3rd accused/appellant was convicted for the offence under section 304(II) of IPC and was imposed 4 years of Rigorous Imprisonment with a fine of Rs.1000/-, in default he has to undergo 4 years of imprisonment. The 4th appellant/accused was convicted for the offence under sections 148 and 324 of IPC (2 counts) and was imposed 3 months of imprisonment with a fine of Rs.300/- in default, he has to undergo 1 month of imprisonment and for the offence under section 341 of IPC he was imposed 1 month of imprisonment with a fine of Rs.100/- and default to pay the fine, he has to undergo 1 week of imprisonment. For the 5th appellant/accused he was convicted 3 months of imprisonment each for the offence of sections 147, 324, r/w 149 of IPC along with a fine of Rs.300/- with default sentence of 1 month, for the offence under section 341 of IPC 1 month of imprisonment of imposed with a fine of Rs.100/- with a default sentence of 1 week imprisonment. For the 6th Appellant/Accused 3 months imprisonment was imposed each for the offence of under sections 147, 324, r/w 149 of IPC along with fine of Rs.300/- with default sentence of 1 month, for the offence under section 341 of IPC 1 month of imprisonment was imposed with a fine of Rs.100/- with a default sentence of 1 week imprisonment. For the 7th appellant/accused, he was imposed a sentence of 3 months of imprisonment for the offence under sections 148, and 324 r/w 149 (2 counts) of IPC with a fine of Rs.300/- along with default sentence of 1 month of imprisonment, further for the offence under section 341 of IPC, 1 month of imprisonment was imposed with a fine of Rs.100/- with default sentence of 1 week and he was also convicted for the offence under section 304(II) of IPC and was imposed 4 years of imprisonment with a fine of Rs.1,000/- with default sentence of 3 months of imprisonment was imposed. For the 8th Accused/Appellant and imposed 3 months of imprisonment offence under sections 148, and 324 r/w 149 (2 counts) of IPC with a fine of Rs.300/- along with default sentence of 1 month of imprisonment for the offence under section 341 of IPC 1 month of imprisonment was imposed with a fine of Rs.100/- with default sentence of 1 week and he was also convicted for the offence under section 304(II) of IPC and was imposed 4 years of imprisonment with a fine of Rs.1,000/- with default sentence of 3 months of imprisonment was imposed.

(3.) For the 9th appellant/accused he was convicted for the offence under sections 148, 324, and 324 r/w 149 of IPC and was imposed 3 months of imprisonment with a fine of Rs.300/- along with a default sentence of 1 month imprisonment and for the offence 341 of IPC, he was imposed 1 month of imprisonment with a fine of Rs.100/- along with a default sentence of 1 week of imprisonment. For the 10th to 15th Appellants/Accused, they were convicted for the offence under sections 147, 324, r/w 149 of IPC (2 counts) and were imposed a sentence of 3 months of imprisonment with a fine of Rs.300/- along with a default a sentence of 1 month, for the offence under section 341 of IPC 1 month of imprisonment of impose a fine of Rs.100/- along with a default a sentence of 1 week. The learned Trial Court has ordered to run all the sentences concurrently and the period already undergone is ordered to be set-off.