MANI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) APPELLANTS are accused, who are A-1 to A-9. They were convicted for the offences under Sections 147,148,302,302 read with 149,342, and 325 read with 34 IPC. Challenging the same, A-5 Mani and A-6 Shanmugam filed Criminal Appeal No. 1715 of 2002. The other accused, namely, A-1 Chinnapaian @ Rathinavel, A-2 Palanisamy, A-3 Aanji and A-8 Ayyakannu filed Criminal Appeal No. 1753 of 2002 and A-4 Gopal, A-7 V. M. Kuppusamy and A-9 Mohan filed Criminal Appeal No. 1762 of 2002.

(2.) THE short facts, leading to the conviction, are as follows:

(3.) WE have heard the learned counsel appearing for the appellants and also the learned Additional Public Prosecutor. That apart, Mr. R. Srinivas, learned counsel appearing for P. W. 1, who is permitted to assist the prosecution, is also heard. We have also given our thoughtful consideration to the rival contentions.