ANNADURAI Vs. STATE

JUDGEMENT

(1.) THE appellants who are the accused 1 and 3 in S.C.No.161 of 1996 on the file of the learned Additional Sessions Judge cum Chief Judicial Magistrate, Tuticorin. THEy stand convicted under Sections 341 r/w 149 and 302 r/w 149 I.P.C and sentenced to undergo Rigorous Imprisonment for one month under Section 341 r/w 149 I.P.C. and to undergo imprisonment for life and to pay a fine of Rs.500/- in default to undergo further R.I for one month under Section 302 r/w 149 by the judgment dated 24.01.2000. Challenging the same, the appellant has come forward with this appeal.

(2.) BEFORE the trial Court, including the appellants, totally there were seven accused. The following charges were framed against them: The trial court acquitted the accused 2,4 to 7 of all the charges framed against them. The appellants, who are A.1 and A.3 alone have been convicted and sentenced as aforesaid.

(3.) THE trial Court framed appropriate charges against all the accused as narrated at the beginning of this judgment. Since all the accused pleaded not guilty, they were put on trial.