S.ANANDHI Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals have been filed by the Appellants / Accused Nos.3 and A1 & A2 respectively, against the Judgment and conviction passed by the learned Sessions Judge / Mahila Court, Tirunelveli in S.C.No.346 of 2011, dated 14.11.2014, convicting and sentencing the appellants / accused as follows:-

(2.) For the sake of convenience and clarity, the accused are referred to, according to their ranks, as mentioned in the charge.

(3.) The facts and issues involved in both the appeals were similar, arising out of a Common Judgment and hence, both the appeals are taken up together for final disposal.