BALAJI Vs. STATE

JUDGEMENT

(1.) Balaji A.1 is the appellant in Criminal Appeal No.343 of 2011. Subramani @ Mani - A.2 is the appellant in Criminal Appeal No.399 of 2011. Ramesh - A.3 is the appellant in Criminal Appeal No.358 of 2011. Vijayakumar - A.4 is the appellant in Criminal Appeal No.382 of 2011.

(2.) The above four appellants who are arrayed as A.1 to A.4 in C.C.No.220/2010 on the file of the learned additional Sessions Judge, Fast Track Court - II, Poonamallee, faced charges for offences under Sections 120(B), 341, 392 r/w 397 I.P.C. The trial Court found them guilty of all the charges. Sentenced them to undergo seven years rigorous imprisonment for offence under Sec. 120(B) I.P.C; one month simple imprisonment for offence under Sec. 341 I.P.C; seven years rigorous imprisonment for offence under Sec. 392 r/w 397 I.P.C., and fine of Rs.2,000.00 each in default to undergo one year rigorous imprisonment. The period of sentence already undergone ordered to be set off.

(3.) The brief facts of the prosecution case are as follows:-