(1.) The appellant in C.A. No. 134/2013, is A -1; the appellant in C.A. No. 30/2013, is A -3; the appellant in C.A. No. 118/2013, is A -4; the appellants in C.A. No. 69/2013, are A -6 and A -8 respectively; the appellant in C.A. No. 99/2013, is A -7 and the appellants in C.A. No. 121/2013, are A -10 and A -11 respectively, in S.C. No. 370 of 2008, on the file of the Court of III Additional District and Sessions Judge, Salem.
(2.) The appellant in C.A. No. 98/2013 viz. A -5, is no more and the appeal as against him, came to be dismissed as abated vide order dated 21.3.2016.
(3.) There were totally 13 accused in the above said Sessions Case, and they were charged and tried for the commission of offences, the details of which are given as under: -