KUMARESAN Vs. STATE

JUDGEMENT

(1.) Since both these appeals arise out of the judgment dated 21.5.2003 of the learned Additional District and Sessions Judge, (Fast Track Court), Trichirappalli in S.C.No.317 or 2002, they were heard together and disposed of by this common judgment.

(2.) Challenging the judgment dated 21.5.2003 or the learned Additional District and Sessions Judge, (Fast Track Court), Trichirappalli in S.C.No.317 of 2002 finding the first appellant guilty under Sections 341, 394, 397 r/w 120B, I.P.C., the appellants 2 and 3 guilty under Sections 394, 397 r/w 120B I.P.C., convicting and sentencing the first appellant to undergo one month simple imprisonment and also to pay a fine of Rs.100 in default to undergo further one week's simple imprisonment for the offence under Section 341 I.P.C., to undergo seven years rigorous imprisonment and also to pay a fine of Rs. 2,000, in default to undergo six months further rigorous imprisonment for the offence under Section 394 I.P.C., to undergo seven years rigorous imprisonment; for the offence under Section 397 r/w 120B I.P.C., the appellants 2 and 3 to undergo seven years rigorous imprisonment and also to pay a fine of Rs. 2,000 each, in default to undergo six months further rigorous imprisonment for the offence under Section 394 I.P.C., to undergo seven years rigorous imprisonment each for the offence under Section 397 r/w 120B I.P.C., the appellants have preferred these criminal appeals.

(3.) For the purpose of convenience, the parties will be referred to as per their rank before the Trial Court.