M PONRAJ; KALIMUTHU; PANDIAN @ THANGAPANDIAN Vs. STATE

JUDGEMENT

(1.) C.A.No.695/2005 was filed by the accused who was arrayed as A3. C.A.No.624/2004 was filed by the accused who was arrayed as A5. C.A.No.420/2003 was filed by the accused who was arrayed as A6. Totally there are 6 accused in this case and the learned Additional District and Sessions Judge, Fast Track Court No.5, Coimbatore, found all the accused guilty and convicted and sentenced them as stated below: <FRM>JUDGEMENT_345_LAWS(MAD)8_2014_1.html</FRM>

(2.) Pending appeal, A2 and A4 died. Therefore, the appeal as against them was dismissed as abated. Insofar as A1 is concerned, he had undergone the sentence and was also released from prison on 21.08.2009. The appeals viz., Crl.A.Nos.695 of 2005, 624 of 2004 and 420 of 2003 are filed by Accused A3, A5 and A6 respectively.

(3.) The facts of the prosecution case in brief are as follows: