AYODHI Vs. STATE

JUDGEMENT

(1.) THE appellants herein who are six in number, stood charged before the trial Court namely the Additional Sessions Court, Tiruvannamalai, in S. C. No. 54 of 1998, under Sections 147 and 302 read with 149 of I. P. C. On trial they were found guilty as per the charges, and life imprisonment was awarded for the charge under Sec. 302 read with 149 of I. P. C. , and as the major punishment was given, the punishment on the other charge was not awarded. Aggrieved over the same, the appellants have brought forth this appeal.

(2.) THE short facts necessary for the disposal of this appeal are:

(3.) THE case was committed to Court of Session, and necessary charges were framed.