M RAMESH Vs. STATE

JUDGEMENT

(1.) HEARD all the parties.

(2.) THESE revisions are directed against the common order dated 1.7.96 in C.A.Nos.3, 4 and 2 of 1994 on the file of the learned Sessions Judge, Dindigul, confirming the common order of conviction dated 20.12.1993 in C.C.No.2703 of 1990 on the file of the learned Chief Judicial Magistrate, Dindigul, by the petitioners/accused for the offence punishable under Sec.3(a) of the Railway Property (Unauthorised Possession) Act, 1966, and sentencing the petitioners for one year rigorous imprisonment with a fine of Rs.1,000 in default of which, to undergo three months simple imprisonment, in addition.

(3.) THE respondents arrested A-2 and A-3 at 9 a.m. and 9.15 a.m. respectively, on 7.4.1990. A-2 and A-3 also gave two independent confession statements in the presence of P.W.3 and P.W.6 which were marked as Ex.P-10 and P-11 respectively.