BASKARAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) These Appeals arise out of the common judgment dated 8th Dec., 2010, made in S.C. No. 177 of 2004, on the file of the Court of V Addl. Sessions Judge (Full Addl. Charge of 1st Addl. Sessions Court), Chennai. For the sake of convenience, the Appellants and the other Accused will be referred as A-1 to A-11 in the same order as they were arrayed before the learned Sessions Judge.

(2.) A-1 and A-2 are the Appellants in C.A. No. 202/2011; A-4 and A-6 are the Appellants in C.A. No. 226/2011; A-5 is the Appellant in C.A. No. 114/2011; A-7 is the Appellant in C.A. No. 235/2011; A-8 and A-9 are the Appellants in C.A. Nos. 72 & 259/2011 respectively; A-10 is the Appellant in C.A. No. 502/2011 and A-11 is the Appellant in C.A. No. 26/2011.

(3.) Totally there were 11 Accused in the above said sessions case and they were convicted and sentenced as follows: <FRM>JUDGEMENT_407_LAWS(MAD)9_2011_1.html</FRM> The Trial Court ordered the sentence of imprisonment to run concurrently and the period of incarceration already undergone by the Accused shall be set off in terms of Sec. 428 of the Code of Criminal Procedure Code. A-1, A-2 & A-4 to A-11, aggrieved by the conviction and sentence passed by the Trial Court, have preferred these Appeals. A-3, namely, Prahalathan @ Prakash has not preferred the Appeal so far.