TAMILARASAN Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is filed against the judgement dated 10. 12. 2002 passed in SC. No. 86/2001 by the learned Additional District and Sessions Judge (FTC-III) Virudhachalam, convicting and sentencing the appellants 1 to 4/a1 to A4 for the offence under Sections 324 of IPC (4 counts) and 148 read with Section 149 of IPC to undergo 2 years Rigorous Imprisonment and to pay a fine of Rs. 500/- for each offence and convicting the 5th Appellant/a5 under Section 148, 324 of IPC read with Sections 149 of IPC to undergo 6 months Rigorous Imprisonment and to pay a fine of Rs. 500/- for each Offence.

(2.) THE case of the Prosecution is as follows:-

(3.) THE case was taken on file in SC. No. 86/2001 on the file of the learned Additional District and Sessions Judge, (FTC-III) Virudhachalam and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 8 witnesses (PW. 1 to PW. 8}and also relied on Exs. P1 to P12 and 5 Material Objects. On the side of the defence, A1 had examined himself as Dw. 1 and marked Exs. D1 to D4. Ex. D1 is the counter complaint given by the 1st Appellant/a2.