GOPAL Vs. STATE REP

JUDGEMENT

(1.) C.A.No.287 of 1995 is by A-1 to A-3 and A-5, and C.A.No.343 of 1995 is by A-4 both in S.C.No.41 of 1994 on the file of the II Additional Sessions Judge, Madras.

(2.) In the judgment, the appellants in C.A.287/95 will be referred to as A-1 to A-3 and A-5, and the appellant in C.A.343/95 will be referred to as A-4 in the same order as they were arrayed before the learned Sessions Judge for the sake of convenience.

(3.) As the two appeals arise out of a single Sessions Case, we pass the following common judgment in the above two appeals.