ESAKKI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These are petitions for bail sought by the petitioners for offences punishable under Sections 147, 148, 341 and 302, IPC.

(2.) Heard both sides.

(3.) The petitioners have been arrested at the end of May 2001 in relation to the incident that had taken place, wherein two persons were brutally done to death. Report has been given by P.W. 1 wherein he implicates certain accused who have attacked the deceased. However, those persons who have over-tacts on the deceased are not before this Court. The petitioners herein are arrayed as Accused Nos. 6, 7, 8, 18, 19 and 20, as far as Accused Nos. 6 and 7 are concerned, who are petitioners Nos. 1 and 2 in Cr1. 0.P. No. 19159/2001, they are said to have instigated and as far as Accused Nos. 18, 19 and 20, who are petitioner Nos. 3, 4 and 5 no over-tact are attributed against them and in respect of the second murder also none of these petitioners have any over-tact. Likewise, as far as petitioner/Accused No.8 in Cr1. 0.P. No. 19189 of 2001 is concerned, it has been alleged that he is also one of a person who had caused injury on the second deceased (Natarajan).