LAL ALIAS LAWRANCE Vs. STATE

JUDGEMENT

(1.) The fourth accused, the sixth accused and the seventh accused in S.C. No. 103 of 2003 on the file of the Sessions Judge, Thiruvannamalai have preferred Criminal Appeal No. 838 of 2008. The first accused, the second accused and the third accused have preferred Criminal Appeal No. 142 of 2009 and the fifth accused has filed Criminal Appeal No. 210 of 2009 aggrieved by the judgment pronounced by the Sessions Judge, Thiruvannamalai in the aforesaid case.

(2.) A1, A3 to A7 were found guilty for the offence under Section 147 of the Indian Penal Code and were sentenced to undergo rigorous imprisonment for one year and pay a fine of Rs. 1000/- in default to undergo rigorous imprisonment for three months each, A2 is found guilty for the offence under Section 148 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs. 2000/- in default to undergo rigorous imprisonment for four months, A1 is found guilty for the offence under Section323 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 500/- in default to undergo rigorous imprisonment for one month, A2 to A7 are found guilty for the offence under Section 323 read with 149 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 500/- in default to undergo rigorous imprisonment for one month each, A1 to A7 are found guilty for the offence under Section 448 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 500/- in default to undergo rigorous imprisonment for one month each, A1 to A3 are found guilty of the offence under Section 302 of the Indian Penal Code and sentenced to undergo life imprisonment and to pay a fine of Rs. 5000/- in default to undergo rigorous imprisonment for six months each, A4, A5 and A7 are found guilty for the offence under Section 302 read with 149 of the Indian Penal Code and sentenced to undergo life imprisonment and to pay a fine of Rs. 5000/- in default to undergo rigorous imprisonment for six months each, A6 is found guilty for the offence under Section 302 read with 109 read with 114 read with 149 of the Indian Penal Code and sentenced to undergo life imprisonment and to pay a fine of Rs. 5000/- in default to undergo rigorous imprisonment for six months. A1, A4 and A5 are found guilty for the offence under Section 323 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 500/- in default to undergo rigorous imprisonment for one month each, A2, A3, A6 and A7 are found guilty for the offence under Section 323 read with 149 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 500/- in default to undergo rigorous imprisonment for one month each, A5 is found guilty of the offence under Section 323 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 5 00/- in default to undergo rigorous imprisonment for one month, A1 to A4, A6 and A7 are found guilty for the offence under Section 323 read with 149 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 500/- in default to undergo rigorous imprisonment for one month each, A3 and A4 are found guilty for the offence under Section 323 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 500/- in default to undergo rigorous imprisonment for one month each and A1, A2, A5 to A7 are found guilty for the offence under Section 323 read with 149 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs. 500/- in default to undergo rigorous imprisonment for one month each.

(3.) In order to establish the case of the prosecution, 15 witnesses were examined and 32 documents and 8 M.Os. were marked on the side of the prosecution.