SALEEEM Vs. STATE

JUDGEMENT

(1.) THE appellants herein are the accused Nos.1 to 6 in Sessions Case No,60 of 2008 on the file of the Additional District and Sessions Judge, Fast Track Court No.I, Chengalpattu and they have preferred this appeal challenging the conviction and sentence imposed on them by judgment dated 27.1.2009 in the case. For the sake of convenience, in this Judgment, the appellants will be referred to as A1 to A6.

(2.) CHARGES under Sections 147, 294 (b), 341 and 302 IPC were framed against A1 Saleem, A2 Manikandan alias Mani, A3 Mohan, A4 Viji, A5 Appu alias Karthick and A6 Arumugham. The learned Additional Sessions Judge found A1 to A6 guilty of the charges under Sections 302, 147 and 341 IPC and convicted and sentenced them to undergo Life Imprisonment each and to pay a fine of Rs.9000/- each, in default, to undergo Rigorous Imprisonment for six months each for the charge under Section 302 IPC convicted and sentenced them to pay a fine of Rs.500/- each, in default, to undergo Simple Imprisonment for two weeks each for the charge under Section 147 IPC and convicted and sentenced them to pay a fine of Rs.500/- each, in default, to undergo Simple Imprisonment for one week each for the charge under Section 341 IPC and and at the same time, found the Accused Nos.1 to 6 not guilty for the charge under Section 294(b) IPC and acquitted them of that charge.

(3.) ALL the accused were examined under Section 313 CrPC and they denied complicity. No witness was examined and no document was marked on their side.