(1.) THIS Criminal Appeal is filed by the Appellants/a1 to A4 against the order dated 12. 4. 2006 passed in SC. No. 2/2006 by the learned Additional District and Sessions Judge (FTC) Namakkal, convicting and sentencing the 1st Appellant (a) for the offence under Section 304 (2) of IPC to under go 5 years of Rigorous Imprisonment and to pay a fine of Rs. 1000/- in default to undergo 6 months Simple Imprisonment and (b) for the offence under Section 201 of IPC to undergo 6 months Rigorous Imprisonment and to pay a fine of Rs. 500/- in default to under go 1 month Simple Imprisonment and the Appellants/a1 to A4, for the offence under Section 201 of IPC to undergo six months Rigorous Imprisonment each and to pay a fine of Rs. 500/- each, in default to undergo one month Simple Imprisonment each.
(2.) THE case of the Prosecution is as follows:-
(3.) THE case was taken on file in SC. No. 2/2007 on the file of learned Additional District and Sessions Judge (FTC) Namakkal and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 12 witnesses and also relied on Exs. P1 to P22 and 5 Material Objects.