P THIYAGARAJAN AND ORS Vs. STATE

JUDGEMENT

(1.) The appeals have been arising out of the conviction and sentence, dated 27.11.1998, made in Special C.C.No.1 of 1990, on the file of the learned Special Judge-Cum-I Addl. District and Sessions Judge-cum-Chief Judicial Magistrate, Coimbatore.

(2.) The learned Special Judge has acquitted A1 to A3 and convicted A4 to A8. A8/R.Marudhachalam preferred an appeal in C.A.No.1074 of 1998, but he was died during the pendency of the appeal and hence, the charge against him was abated. One of the appellants in Crl.A.No.1067/1998/A5- P. Thyagarajan was also died. Hence, his charge has been abated. Now the appeals are pending in respect of A4, A6 and A7 alone.

(3.) A4-R. Subramaniam is the appellant in Crl.A.1069 of 1998, A6-P. Subramaniam is one of the appellants in Crl.A.No.1067 of 1998 and A7-R. Arumugam is the appellant in Crl.A.No.1070 of 1998.