SEKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS judgment shall govern both the criminal appeals, namely, C.A.No.565 of 2000 and C.A.No.611 of 2000.

(2.) THE appellants in C.A.No.565 of 2000, who were ranked as A1 to A6 in S.C.No.65 of 1997 and the appellant in C.A.No.611 of 2000, who was as A7 in S.C.No.73 of 1999 have brought both these appeals challenging the judgment of the learned Additional District Judge-cum- Chief Judicial Magistrate, Pudukkottai. THE accused were charged, found guilty and sentenced to undergo imprisonment as shown below:

(3.) THIS Court paid its full attention on the rival submissions made and had a close scrutiny of the materials available and is of the view that both the appeals do not carry any substance.