MURUGESAN @ MURUGESH Vs. STATE

JUDGEMENT

(1.) This judgment will govern these two appeals in C.A.No.189/2010 by A-1 and C.A.No.178/2010 by A-3.

(2.) Challenge is made to a judgment of the Additional Sessions Division, Fast Track Court No.I, Salem, made in S.C.No.84 of 2008 whereby the appellants shown as A-1 and A-3 respectively, along with four others stood charges, tried and found guilty as hereunder: <FRM>JUDGEMENT_728_LAWS(MAD)4_2010_1.html</FRM>

(3.) Short facts necessary for the disposal of these appeals can be stated as follows: