MURUGAN Vs. STATE

JUDGEMENT

(1.) The appeals are arising out of the judgment passed by the learned Additional District and Sessions Judge, Ramanathapuram, in S.C.No.55 of 2016. The appellants were tried before the learned Additional District and Sessions Judge, Ramanathapuram, for the following charges:

(2.) Crl.A.(Md)No.106 of 2018 is filed by the third accused; Crl.A.(MD)No.110 of 2018 is filed by the fourth accused; Crl.A.(MD)No.111 of 2018 is filed by the second accused; and Crl.A.(MD)No.371 of 2018 is filed by the first accused. Since all the appeals emerge out of the judgment of the learned District and Sessions Judge, Ramanathapuram, in S.C.No.55 of 2016, dated 18.01.2018, all of them are taken up together and are disposed of by way of this common judgment.

(3.) For the sake of convenience and clarity, the parties are referred to as per their rank before the trial Court.