NAGARAJAN Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 23.7.1996, convicting and sentencing the appellants herein, viz.,A1, A2, A3, A4, A8, A14 and A16 in S.C.No.36 of 1996 on the file of the Principal Sessions Judge, Kamarajar District at Srivilliputtur. One Nallaperumal, who was arrayed as A15, died even before framing of the charges and therefore, the charges framed against him got abated. All the other accused, viz., A5 to A7, A9 to A13 were acquitted.

(2.) For the purpose of convenience, the parties are arrayed as per their rank before the trial Court in S.C.No.36 of 1996.

(3.) 1. The case of the prosecution, as unfolded by the evidence of P.W.1, is stated in brief as follows: