SIVAGAMI Vs. STATE

JUDGEMENT

(1.) THE appellants, four in number, in Criminal Appeal No.293/2008, were Accused Nos.1, 2, 4 and 5 in Sessions Case No.116 of 2005 on the file of Principal Sessions Judge, Villupuram. THE appellant in Criminal Appeal No.171/2008 was Accused No.3 in the above Sessions Case and hereinafter, in this Judgment, they will be referred to Accused Nos.1 to 5 respectively for the sake of convenience.

(2.) ACCUSED Nos.2 to 4 were convicted by the learned Principal Sessions Judge under Section 302 and 148 IPC and sentenced to undergo imprisonment for life each and to pay a fine of Rs.2,000/- each in default, to undergo simple imprisonment for three months for offence under Section 302 IPC and to undergo rigorous imprisonment for one year each for offence under Section 148 IPCACCUSED Nos.1 and 5 were convicted under Section 302 IPC read with 149 IPC and 147 IPC and sentenced to undergo imprisonment for life each and to pay a fine of Rs.2,000/- each, in default, to undergo simple imprisonment for three months for the offence under Section 302 IPC read with 149 IPC and to undergo Rigorous Imprisonment for six months each for offence under Section 147 IPC ACCUSED Nos.1 to 5 were convicted under Section 341 IPC and sentenced to pay a fine of Rs.500/- each, in default, to undergo Rigorous Imprisonment for three months and the learned Principal Sessions Judge ordered the sentences to run concurrently.

(3.) THE accused were questioned under Section 313 Cr.P.C and they denied complicity. THEy did not adduce any evidence on their side.