RAMACHANDRAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) SINCE both the Criminal Appeals arises out of the same Judgment, they were heard together and are being disposed of by this common Judgment.

(2.) IN Crl.A.No.66/2011, A1 to A3, in Sessions Case No.194 of 2009 (VII Addl. Sessions Judge, formerly Fast Track Court No.V) Tirupur and in Crl.A.No.711 of 2010, A4, in the said Sessions Case, are challenging their conviction and sentences.

(3.) THE Trial Court framed the charges as against accused as under: