SELVARAJ ALIAS NARAYANASAMY Vs. STATE REP

JUDGEMENT

(1.) This judgment shall govern all the three appeals.

(2.) The appellants who were ranked as A-3 to A-5 in a case of gang rape and who stood charged and tried for the offences under S.376(2)(g), 363 and 109 of I.P.C. have brought forth this appeal, challenging the judgment of the trial Court finding them guilty under S.376(2)(g) of I.P.C. and sentencing them to undergo 10 years R.I. with a fine of Rs.5,000/- and in default of payment of fine to undergo R.I. for one year.

(3.) . The brief facts necessary for the disposal of this appeal can be stated as follows: