CHARLESRAJ Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) These Criminal Appeals were filed against the final judgment and order dated 22.7.2008 passed in S.C.No.315 of 2006 on the file of learned II Additional Sessions Court, Chennai, wherein the learned trial judge convicted the appellants/accused A1 to A6 under section 341,395, r/w 397,506(2) IPC and sentenced them to undergo seven years rigorous imprisonment for the offence under section 395 r/w 397 of IPC and to pay a fine of Rs.1000/- in default to undergo simple imprisonment for two months, to undergo one year Rigorous imprisonment for the offence under section 506(ii) of IPC and to pay a fine of Rs.500/- in default to undergo two months simple imprisonment and imposed fine of Rs.200/- for the offence under section 341 of IPC in default to undergo one week simple imprisonment.

(2.) Brief case of the prosecution:

(3.) The case in P.R.C.No.65 of 2005 was committed to the IInd Additional Sessions Judge, Chennai and the learned trial judge framed 3 charges under sections 341, 395 r/w 397 and 506(ii) of IPC. During trial, the prosecution examined PWs 1 to PW 17 and marked Exhibits P1 to P24 and M.Os. 1 to 7. The accused denied the statement of the witnesses under Section 313 of Cr.P.C. No witness was examined on the side of accused.