SARAVANAN Vs. STATE

JUDGEMENT

(1.) The appellant in Crl.A.No.679 of 2017 is the first accused and the appellant in Crl.A.No.4 of 2020 is the 2nd accused in S.C.No.48 of 2014 on the file of the learned Sessions Judge, Mahila Court [Fast Track Court], Erode. Since both the appeals arose out of the common judgment dated 25.01.2017 in the above referred sessions case, they are disposed of by the following common judgment.

(2.) For the sake of convenience, hereinafter, the appellant in Crl.A.No.679 of 2017 is called as '1st accused' and the appellant in Crl.A.No.4 of 2020 is called as '2nd accused'.

(3.) Before the trial Court, 1st accused stood charged for the offences under Sections 120(B) r/w 302, 449, 302 (2 counts), 392 and 397 IPC. Similarly, the 2nd accused was charged for the offences under Sections 120(B) r/w 302, 449 r/w 34, 302 r/w 34 (2 counts), 392 r/w 34 and 397 r/w 34 IPC. Both the accused denied all the charges and opted for trial. Therefore, they were put on trial of the charges.