SAKTHI VENKATESH Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) By this common Judgment, both appeals are being disposed of.

(2.) The Criminal Appeal in Crl.A.(MD) No.89 of 2020 is preferred by 'Accused No 1 - Sakthi Venkatesh alias Venkatesh' and the Criminal Appeal in Crl.A.(MD) No.313 of 2021 is preferred by 'Accused No 2 - Anthonyraj' assailing the 'Judgment dtd. 4/9/2019' [henceforth referred to as 'impugned Judgment' for the sake of brevity] passed by 'II Additional District and Sessions Court, Thoothukudi' [henceforth referred to as 'Trial Court' for the sake of brevity] in Sessions Case No.295 of 2018 in which both the appellants [henceforth referred to as A1 and A2 as per Trial Court's description for the sake of clarity and convenience] were convicted for the offence punishable under Sec. 302 of 'The Indian Penal Code' 1860 (Act No.45 of 1860) [henceforth referred to as 'IPC' for the sake of brevity] and sentenced as follows:-

(3.) The prosecution case, in brief, is as follows: