KARTHICK ALIAS KARTHIGEYAN Vs. STATE

JUDGEMENT

(1.) THE appellants are accused in Sessions Case No.195 of 2007 on the file of the Additional Sessions Judge cum Fast Track Court No.2, Poonamallee, and they have preferred this appeal challenging the conviction and sentence imposed on them by judgment dated 6.2.2009 in the case.

(2.) THERE are seven accused in the case. The learned Additional Sessions Judge found A.1 to A.3 guilty of the charges under Sections 148, 341, 302 r/w 149 IPC and convicted and sentenced each of them to undergo one year Rigorous Imprisonment for the offence under Section 148 IPC; convicted and sentenced each of them to undergo three weeks Rigorous Imprisonment for the offence under Section 341 IPC; and convicted and sentenced each of them to undergo Life Imprisonment and to pay a fine of Rs.5,000/- each, in default, to undergo six months Rigorous Imprisonment for the offence under Section 302 r/w 149 IPC and ordered the sentences to run concurrently and at the same time, the learned Additional Sessions Judge found A.4 to A.7 not guilty and acquitted them of all the charges.

(3.) THE incriminating portions found in the testimonies of the aforesaid prosecution witnesses were put in the form of Questionnaire to A.1 to A.7. THEy responded saying that the witnesses have spoken falsehood and that they were not involved in the crime alleged against them. Neither oral nor documentary evidence was let in on the side of defence.