RAMESH Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The present appeal has been directed against the conviction and sentence awarded by the learned Additional District and Sessions Judge [Fast Track Court], Ariyalur in S.C.No.148 of 2007, dated 12.02.2008.

(2.) The appellant herein is the second accused in the above said case. Along with one another accused, he stood charged for the offence under Section 394 r/w 34 and 397 r/w 34 IPC. By judgment dated 102008, which is impugned herein, the trial Court convicted him for the aforesaid offences and sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs. 5,000/- in default to undergo 3 months simple imprisonment for each offences. Challenging the aforesaid conviction and sentence, the appellant is before this Court with the present Criminal Appeal.

(3.) The case of the prosecution in brief is as follows: