KANNAN @ PRABHU @ PRABHU KANNAN; DESINGHU RAJAN @ DESINGHU; GANESAN AND SIVAKUMAR @ KUMAR @ SAPPANIKUMAR Vs. STATE

JUDGEMENT

(1.) This judgment shall govern these two appeals in C.A. No. 28 of 2005 by A-1 to A-3 and C.A. No. 35 of 2005 by A-4.

(2.) These appellants who stood charged, tried, found guilty under Sections 341 and 302 read with 34 of I.P.C. and awarded life imprisonment along with a fine of Rs. 5,000/- and default sentence under Section 302 read with 34 of I.P.C. and 1 month Rigorous Imprisonment under Section 341 of I.P.C., have brought forth these two appeals before this Court challenging the said conviction and sentence.

(3.) The short facts necessary for the disposal of these appeals can be stated thus: