ARJUNAN Vs. STATE

JUDGEMENT

(1.) Counsel appearing for the State in S.L.P. (Crl) No. 4858 of 2004 also accepts notice on behalf of the State in S.L.Ps. (Crl) Nos. 2677 of 2005 and 6107 of 2004. We have heard counsel for the parties.

(2.) Special leave granted.

(3.) The five Appellants before us (A-3 to A-7) alongwith others were tried in Sessions Case No. 20 of 1994 by the Additional Sessions Judge, Thiruvalluvar and by judgment and order dated 12.4.1996, they were sentenced to various terms of imprisonment. The Appellants preferred appeals before the High Court. The Appellants were ultimately found guilty of the offence under Section 148, I.P.C. only, except A-3 and A-4 who were found guilty of the offence under Section 324 in addition to 148, I.P.C.