S RAVI Vs. STATE

JUDGEMENT

(1.) The Appellant in C.A.No.905 of 2007 is A1 and the Appellants in C.A.No.950 of 2007 are A2 and A3 and the Appellants in C.A.No.949 of 2007 are A4 to A9 and A11 in C.C.No.12 of 2002. They were convicted in C.C.No.12 of 2002 by Judgment dated 28.09.2007 rendered by the Additional Special Judge for CBI Cases, Chennai.

(2.) The conviction and sentence of the trial Court are as follows:-

(3.) Since all the appeals arise out of the Judgment in C.C.No.12 of 2002, this Court disposes all the appeals by way of Common Judgment.