MUTHU RAJ; MURUGAN; BALAKRISHNAN Vs. STATE

JUDGEMENT

(1.) The appellant in Crl.A.No.429/2012 is the accused No.3 and the appellants in Crl.A.No.182/2013 are the accused 1 and 2 in S.C.No.14 of 2007 on the file of the learned Additional District and Sessions Judge, Fast Track Court No.2, Coimbatore. Including these three appellants, totalling there were six accused in this case. The trial court framed as many as 6 charges as detailed below: <FRM>JUDGEMENT_468_LAWS(MAD)4_2016.html</FRM>

(2.) When these two appeals were taken up for hearing, it was brought to our notice that the accused 4 to 6 filed Crl.A.Nos.711 of 2008, 1151 of 2007 and 794 of 2007 respectively before this Court. A Division Bench of this Court, by a common judgment dated 03.07.2009, allowed all the three appeals and acquitted the accused 4 to 6 and the same has become final.

(3.) The case of the prosecution in brief, is as follows:-