RADHAKRISHNAN ALIAS THAMBA Vs. STATE

JUDGEMENT

(1.) Criminal Appeal No.693 of 1997: Accused 2 and 4 in S.C.No.235 of 1 996 on the file of II Additional Sessions Judge, Trichy are the Appellants in this appeal.

(2.) Criminal Appeal No.717 of 1997: The 3rd Accused in S.C.No.235 of 1996 on the file of II Additional Sessions Judge, Trichy is the Appellant in this appeal.

(3.) By the Judgment dated 09.09.1997 in S.C.No.235 of 1996, Appellants / Accused 2 to 4 were convicted for causing the death of one Manivel. Aggrieved over the conviction, Accused 2 to 4 have preferred these appeals.