SUBRAMANI ALIAS MANIAN Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern these two appeals in C. A. Nos. 545 and 578 of 1998. The former one has been brought forth by the second accused, while the latter one has been brought forth by the first accused, who stood charged along with three others before the trial Court namely the I Additional Sessions Court, Erode. The accused No. 1 to 5 stood charged as follows:

(2.) ON trial, the trial Court acquitted A-3, A-4 and A-5 of all the charges, acquitted them and found the appellants guilty under Sec. 302 of I. P. C. and awarded life sentence.

(3.) THE short facts necessary for the disposal of these appeals are: