NATARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appellants in Crl.A.No.266 of 2004 are the accused 1 and 2 and the appellant in Crl.A.No.46 of 2005 is the 3rd accused in Sessions Case No.293 of 2002 on the file of learned District and Sessions Judge, Nagapattinam, and questioning the correctness of judgment of conviction and sentence dated 8.1.2004 rendered in the above said sessions case, they have preferred the respective appeals.

(2.) SINCE both the appeals arise out of the same judgment, we shall dispose of the appeals by this common judgment. For the sake of convenience, we shall refer the parties with name, as arrayed in the judgment under appeal.

(3.) THE prosecution case, in brief, is as under: