DAKSHINAMOORTHY Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The judgment shall govern these two appeals, namely C.A.Nos.153 and 159 of 2010. The first one is brought forth by Accused Nos.3 to 6 and the second one is brought forth by Accused Nos. 1 and 2.

(2.) The appellants, six in number, have challenged the judgment of the learned Principal District Sessions Judge, Krishnagiri, made in S.C.No.16 of 2005, dated 02.02.2010, whereby they stood charged as follows: Charges:

(3.) The short facts necessary for the disposal of these appeals can be stated thus: