LAWS(MAD)-2003-1-145

ANAND Vs. STATE OF TAMIL NADU

Decided On January 21, 2003
ANAND Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) CRIMINAL Appeal No.497 of 2001 has been filed by the 1st accused and 5th accused, CRIMINAL Appeal No.497 of 2002 has been filed by the 4th accused and CRIMINAL Appeal No.1699 of 2002 has been filed by the 3rd accused against the judgment dated 19.4.2001 rendered by the Court of Assistant Sessions Judge, Octocamund in S.C.No.4 of 2000.

(2.) FOR the sake of convenience and for easy reference C.A.No.497 of 2001, C.A.No.38 of 2002 and C.A.No.1699 of 2002 are hereinafter referred to as first, second and third C.As. respectively. So far as all the above Criminal Appeals are concerned, since the case of the prosecution and the judgment rendered by the lower Court being one and the same, all the above Criminal Appeals are heard together and decided by this common judgment.

(3.) THOUGH the 2nd accused is undergoing the sentence, he has not preferred any appeal at all.