(1.) Through a judgment passed in S.C.No.21 of 2011 dtd. 27/3/2019 passed by the II Additional Sessions Judge, Puducherry, it was recorded that the prosecution had proved the guilt of the accused A1 to A9 beyond all reasonable doubts and accordingly found them guilty for the offence punishable under Ss. 148 IPC, 302 IPC r/w 149 IPC (2 Counts), 307 IPC r/w. 149 IPC (2 Counts) and 427 IPC r/w 149 IPC and convicted them thereunder. The sentences imposed against these nine accused are as follows:-
(2.) While A1 to A4 and A8 had challenged the aforesaid judgment through Crl.A.No.202 of 2019, A5 to A7 and A9 had preferred a separate appeal through Crl.A.No.205 of 2019. Since both these appeals arise out of the common judgment in S.C.No.21 of 2011 dtd. 27/4/2019, they are disposed together through this common judgment.
(3.) This is a case of double murder of Paranjothi (D1) and Gnanaprakasam (D2).
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