- (1.) The Appellant/A.1 has preferred the instant Criminal Appeal as against the conviction and sentence dated 30/11/2005 in S.C.No.174 of 2005 passed by the Learned Additional District and Sessions Judge, Fast Track Court No.III, Coimbatore.
(2.) It comes to be known that the Appellant/A.1 viz., Thiyagu @ Thiyagarajan and the Second Accused Karu @ Nagarajan were apprehended while the Third Accused Vellian @ Jabarulla was absconding and as such the trial Court in its Common Judgment in S.C.No.174 of 2005 and S.C.No.219 of 2005 dated 30/11/2005 had stated that the Original P.R.C was committed earlier (viz., P.R.C.No.26 of 2004) and later, P.R.C.No.19 of 2005 was committed at a later stage.
(3.) The trial Court while delivering the Common Judgment in S.C.No.174 of 2005 and S.C.No.219 of 2005 (committed on 28/4/2005 and on 7/7/2005 in P.R.C.No.26 of 2004 and 19 of 2015) found the Appellant/First Accused (in Crl.a.No.24 of 2006) guilty and in respect of an offence under Section 392 r/w. Section 397 of Indian Penal Code and was awarded with the punishment of seven years Rigorous Imprisonment and was also directed to pay a fine of Rs.1,000/-, in default of payment of fine, he was directed to undergo default sentence of four months simple imprisonment.;