THANGARAJ Vs. STATE

JUDGEMENT

(1.) The appellant in Criminal Appeal No. 690 of 2007 ranked as A1, the appellant in Criminal Appeal No. 101 of 2009 ranked as A2, and the appellant in Criminal Appeal No. 553 of 2007 ranked as A3 in Sessions Case No. 17 of 2006 on the file of the Additional Sessions Judge cum Fast Track Court No. 1, Erode, have preferred these appeals challenging the conviction and sentence imposed on them by judgment dated 11.6.2007.

(2.) The learned Additional Sessions Judge found Al to A3 guilty of the charges under Sections 449, 302 and 392 read with Section 34 of the Indian Penal Code and convicted and sentenced each of them to undergo ten years rigorous imprisonment for the offence under Section 449 of the Indian Penal Code; convicted and sentenced each of them to undergo life imprisonment for the offence under Section 302 of the Indian Penal Code; and convicted and sentenced each of them to undergo ten years rigorous imprisonment for the offence under Section 392 read with Section 34 of the Indian Penal Code and convicted A1 and A2 and sentenced each of them to undergo five years rigorous imprisonment for offence under Section 429 of the Indian Penal Code and ordered the sentences to run concurrently.

(3.) To prove its case, the prosecution examined P.Ws.l to 15 and marked Exhibits P-1 to P-36 and M.Os.l. to 21.