ANANTHIPALAYAM VELUPAIYAN ALIAS VELUSAMY Vs. STATE

JUDGEMENT

(1.) This judgment shall govern both C.A.Nos.850 and 1199 of 2002.

(2.) The appellants in C.A.No.850 of 2002 ranked as A1 and A5, while the appellant in C.A.No.1199 of 2002 ranked as A4 in a sessions case wherein they along with four others stood charged and tried for the offences under Sections 148, 341, 307 and 307 r/w 149 I.P.C. and the first accused was found guilty under Section 148 and 307 I.P.C. and sentenced to undergo 3 years R.I. under Section 148 I.P.C. and 10 years R.I. along with fine of Rs.1000/- in default 6 months R.I. under Section 307 I.P.C, the fifth accused was found guilty under Sections 148 and 307 r/w 149 I.P.C. and he was sentenced to undergo 3 years R.I under Section 148 I.P.C. and 10 years R.I. along with fine of Rs.1000/- in default 6 months R.I. under Section 307 r/w 149 I.P.C. and the fourth accused was found guilty under Sections 148 and 307 I.P.C. and sentenced to undergo 3 years R.I. under Section 148 I.P.C. and 10 years R.I. along with fine of Rs.1000/- in default 6 months R.I. under Section 307 I.P.C. have brought forth these appeals.

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