S RAMASWAMY Vs. STATE

JUDGEMENT

(1.) THE appellants in the above appeals were convicted for the offences under Sections 120-B, 255, 256, 257 and 259 INDIAN PENAL CODE, 1860 Challenging the same, Ramaswamy (A1) has filed the appeal in C.A. No.3 of 1991, Thirunavukarasu (A2) has filed the appeal in C.A.No.50 of 1991, Kandaswamy (A3) and Subramanian (A5) have filed the appeal in C.A. No.38 of 19 91 and Shenbagaraj (A4) has filed the appeal in C.A. No.65 of 1991.

(2.) ORIGINALLY along with the appellants, A6 and A7 were tried for various offences and ultimately, the trial Court acquitted A6 and A7 and convicted the appellants alone as under:

(3.) ON appraisal of evidence on record, the trial Court convicted the appellants in respect of the offences referred to above and acquitted A6 and A7. Hence, these appeals by the appellants (A1 to A5).