ANANTHAN AND ORS. Vs. STATE

JUDGEMENT

(1.) SINCE both the Criminal Appeals are directed as against the same judgment and are connected on facts and evidence common arguments have been heard and thus this common judgment is being rendered.

(2.) A -1 in the Sessions case in S.C. No. 10 of 2005 on the file of the learned Sessions Judge, Nagapattinam directed Crl. A. No. 244 of 2006, while A -2 in the said case directed Crl. A. No. 419 of 2007 as against their conviction and sentence passed against them. For the sake of convenience, throughout this judgment, let us call them as A -1 and A -2 respectively. A -1 was prosecuted under Sections 451 and 302 I.P.C., while A -2 was prosecuted under Section 302 I.P.C. Ultimately, the learned Sessions Judge convicted and sentenced them as under:

(3.) THE case of the prosecution runs as under: