RAMALINGAM; BALU ALIAS BALASUBRAMANIAM; DURAI; RAJA; KANNAN; SEKAR; RAVI; AGORAM AND KALIAMOORTHY Vs. STATE REP BY INSPECTOR OF POLICE, POOMPUHAR POLICE STATION, N Q M DISTRICT

JUDGEMENT

(1.) The appellants in Crl.A.No. 897 of 1996 are A.1, A.2, A.3, A.5, A.6 and A.7 and the appellants in Crl.A.No. 936 of 1196 are A.8 to A.11 in S.C.No. 85 of 1996 on the file of the learned Additional Sessions Judge, Nagapattinam. Totally there were 12 accused. After committal, A.4 died. Therefore, the other accused were arrayed as A.1 to A.3 and A.5 to A.12.

(2.) The charges levelled against the accused are as follows:-

(3.) The learned Sessions Judge, who tried the case, acquitted A.1 to A.3 and A.5 to A.11 of the charges under Sections 454, 426, 440 and 449. A.8 to A.11 were acquitted of the charge under Section 302 of 32 IPC. The learned Sessions Judge also acquitted A.12 of the charges under Sections 147, 454, 426, 440, 449, 364 and 302 read with 34 IPC.