SUNDARRAJ Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals have been filed by these Appellants herein/A-5, A-2 & A-4 to set aside the conviction and sentence passed by the learned Principal District and Sessions Judge, Pudukkottai in S.C.No.93 of 2011, dtd. 26/9/2018.

(2.) The appellants herein are arrayed as A-5, A-2 and A-4 in S.C.No.93 of 2011 on the file of the learned Principal District and Sessions Judge, Pudukkottai and A-1 & A-3 in S.C.No.93 of 2011 were died.

(3.) All the three appeals arising out of one Judgment and therefore, common Judgment is passed in these three appeals.