MURUGAN Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals have been filed as against the judgement dated 28.05.2001 in S. C. No.42 of 2000 passed by the learned IV Additional District and sessions Judge (Protection of Civil Rights), Madurai in convicting the accused nos.1 to 12 for the offence under Sec.147 IPC and sentencing them to undergo six months Rigorous Imprisonment and to pay a fine of Rs.200/= in default to undergo one month Rigorous Imprisonment and convicting the accused Nos.1 to 12 for the offence under Sec.3 (1) (10) of the SC and ST Act and sentencing them to undergo six months Rigorous Imprisonment and to pay a fine of Rs.500/= in default to undergo two months Rigorous Imprisonment and convicting the accused nos.1,7 and 9 for the offence under Sec.323 IPC and sentencing to pay a fine of Rs.200/= in default to undergo one month simple imprisonment, and convicting the accused Nos.2 to 6,8,10 to 12 for the offence under Sec.323 read with 149 IPC and sentencing them to pay a fine of Rs.200/= in default to undergo one month simple imprisonment and convicting the accused Nos.1 to 12 for the offence under Sections 325 read with 149 IPC and sentencing them to undergo two years rigorous Imprisonment each and to pay a fine of Rs.5,000/- in default to undergo two months Simple Imprisonment and further ordered to pay a sum of rs.5000/- to P. W.2 and a sum of Rs.1,000/- as compensation to P. W.1 out of the fine amount.

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

(3.) Before the trial court on behalf of the prosecution P. Ws 1 to 11 were examined and Exs. P.1 to P.8 were marked and two material objects were marked. On behalf of the accused, D. W.1 was examined and no document was produced.