VIRUMANDI Vs. STATE

JUDGEMENT

(1.) his Judgment shall govern both the criminal appeals, namely, C.A.No.1176 of 2002 and C.A.No.1260 of 2002.

(2.) The appellants in both these appeals, who were ranked as A1 and A2 before Sessions Court where they stood charged, tried and found guilty under Section 395 I.P.C. and sentenced to undergo R.I. for 10 years along with fine of Rs.1000/- in default 6 months R.I., have brought forth these appeals.

(3.) The short facts necessary for the disposal of these appeals can be stated as follows: