MURUGAN ALIAS SETTU Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern both the appeals in C.A.Nos.981 and 986 of 2002. The former appeal was made by A-1 while the latter made by A-2 and A-3.

(2.) THE appellants, who stood charged and tried for the offences under Ss 366 and 376 of I.P.C. in respect of A-1 and Ss 366, 366 r/w 109 and 376 r/w 109 of I.P.C. in respect of A-2 and A-3 have brought forth these two appeals against the conviction and sentence imposed on them by the lower Court.

(3.) AFTER careful consideration of the rival submissions made and close scrutiny of the entire materials, the Court is of the considered view that there is no substance in this appeal.