SUDHAKAR Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the conviction and sentence imposed by the Lower Appellate in S.C. No. 28 of 2013 on the file of the 1st Additional Sessions Court, Tiruvallur (FAC). Four persons were tried for offences under Ss. 294(b), 307 r/w 34, 324, 323 and 506(ii) of I.P.C.

(2.) After considering the evidence of P.W.1 to P.W.13, Ex P.1 to Ex.P.12 and the material object M.O.1 and M.O.2. The trial Court held; (i). A1 to A3 are found guilty of offence under Sec. 307 r/w 34 of I.P.C. (ii). A1 and A2 are found guilt of offence under Sec. 324 I.P.C. (2 counts). Sentenced A1 to A3 to undergo 5 years R.I. each and pay a fine of Rs.10,000.00 each, in default 3 months R.I. The total fine amount of Rs.30,000.00 was ordered to be paid as compensation to Sugantha (P.W.3). A1 and A2 are found guilty for offence under Sec. 324 (2 counts) and pay a fine of Rs.5,000.00 for each counts, in default to undergo 3 months R.I. The total fine amount of Rs.20,000.00 was ordered to be paid to Annadurai (P.W.1) and Stella (P.W.2), at the rate of Rs.10,000.00 each.

(3.) Aggrieved by the said conviction and sentence, the A1 (Sudhakar), A2 (Ambeth) and A3(Murugesan) are before this Court.