M RAMASAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) These criminal appeals were preferred by the appellants/accused A1 and A3 to A5 against the judgment of conviction and sentence passed by the learned VI Additional Sessions Judge,CBI cases, Chennai in C.C.No.12 of 2004, wherein the learned trial judge sentenced the appellants/accused to undergo 2 years rigorous imprisonment for the offences under sections 120(B) r/w 420, 477(A) of IPC and section 13(2) r/w 13(1) (d) of P.C. Act 1988 and to pay a fine of Rs.10,000/- each in default to undergo simple imprisonment for two months.

(2.) A1, A3, A4 are convicted for the offence punishable under Section 420 of IPC and sentenced to undergo rigorous imprisonment for two years and to pay a fine of Rs.10,000/- in default to undergo simple imprisonment for two months.

(3.) A5 is convicted for the offence punishable u/s 420 of IPC and sentenced to undergo rigorous imprisonment for three years and to pay fine of Rs.26,00,000/- in default to undergo simple imprisonment for one year.