VARDHAN ALIAS THENGAI VARDHAN Vs. STATE

JUDGEMENT

(1.) CRIMINAL Appeal No. 846 of 1996 : Second Accused in S. C. No. 120 of 1996 on the file of First Additional Sessions judge, Erode is the Appellant in this appeal.

(2.) CRIMINAL Appeal No. 276 of 1997 : First accused in S. C. No. 120 of 1996 on the file of First Additional Sessions Judge, Erode is the appellant in this appeal.

(3.) BY the judgment dated 30-9-1996, the learned Sessions Judge has convicted A-1 and A-2 under Section 304, Part-I, I. P. C. for causing the death of Chinnasamy and A. 1 under Section 324, I. P. C. for causing injuries to P. W. 2-Venkatesan.