NAGARAJ AND ORS. Vs. STATE

JUDGEMENT

(1.) As these Criminal Appeals are connected on facts and law and are directed against common judgment, they were clubbed together, heard together and are being disposed of by this common judgment.

(2.) A2 to A9 in the Sessions Case in S.C. No.298 of 2001 on the file of the learned Additional Sessions Judge (Fast Track Court), Tiruppathur, Vellore District are the appellants.

(3.) After trial, they were convicted and sentenced as under: -