PANDI Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Additional Sessions Division, Fast Track Court No.4, Periyakulam dated 28.11.2007 made in S.C.No.163/2006 whereby the appellants 7 in number were found guilty for the offences under Sections 120(b), 302 r/w 149, 402 and 398 r/w 149 of the I.P.C. and each of them were awarded life imprisonment and fine of Rs.5,000/- in default to pay, six months rigorous imprisonment for the offence under Section 120(b) IPC; life imprisonment and fine of Rs.5,000/- in default to pay, six months rigorous imprisonment for the offence under Section 302 r/w 149 IPC; 7 years rigorous imprisonment and fine of Rs.2,000/- in default to pay, three months rigorous imprisonment; and seven years rigorous imprisonment for the offence under Sections 398 r/w 149 IPC. The sentence was directed to run concurrently.

(2.) THE short facts that are necessary for the disposal of the appeal can be stated as follows:

(3.) THE Court heard the learned Additional Public Prosecutor on the above contention. THE Court paid its utmost attention to the submissions and made a thorough scrutiny on the entire materials available on record.