YASIN AND ORS. Vs. THE STATE

JUDGEMENT

(1.) SINCE all these appeals arise out of one and the same judgment, these appeals were heard together and they are disposed of by this common judgment.

(2.) THE appellant in Crl.A.(MD).No. 67 of 2004 is the second accused; the appellant in Crl.A.(MD).No.87 of 2004 is the fourth accused; the appellant in Crl.A.(MD).No.68 of 2005 is the third accused; and the appellant in Crl.A.(MD).No.203 of 2007 is the first accused, in S.C. No.613 of 2012 on the file of the learned Additional District and Sessions cum Fast Track Court No.III, Madurai. There were as many as four charges framed against the accused as follows;

(3.) THE case of the prosecution in brief is as follows;