MAHESH & OTHERS .. Vs. STATE

JUDGEMENT

(1.) THE judgment shall govern these two appeals, namely C.A.Nos.1248 and 1282 of 2004. The first one is brought forth by A -4 and the second one is brought forth by A -1 to A -3,A -5 and A -6.

(2.) THE appellants, six in number, have challenged the judgment of the learned I Additional Sessions Judge, Dharmapuri @ Krishnagiri made in S.C.No.178 of 2003, whereby they stood charged as follows: Charges:

(3.) THE short facts necessary for the disposal of these appeals can be stated thus: