R. WESLEY Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellant to set aside the Judgment and order dated 31.05.2010 passed by the Additional District and Sessions Judge, Fast Track Court-I, Chennai-1 in Sessions Case No. 303/09.

(2.) For the sake of convenience, the parties are hereinafter referred to in this judgment as they are arrayed before the Trial Court.

(3.) The Appellant is the Accused No. 2 in S.C. No. 030 of 2019. The Accused No. 2 along with one C. Paulraj was charged and tried for the offence under Section 120(B), 489(B) and 489(C) IPC. The Trial Court examined PW1 to PW7 and marked Ex.P1 to Ex.P24 and Material Objects M.O.1 to M.O.4 on the side of the prosecution and on conclusion of trial, the Trial Court found the 2nd Accused guilty for the offence under Section 120(B) IPC and convicted and sentenced him to undergo Rigorous Imprisonment for five years and for offence u/s.489(B) IPC, sentenced him to undergo Rigorous Imprisonment for six years and to pay a fine of Rs. 5,000/-, in default to undergo one year Rigorous Imprisonment. The above sentences are ordered to run concurrently by judgment dated 31.05.2010. Against which, the present Criminal Appeal has been preferred.