SARAVANAN @ SARAVANAKUMAR Vs. STATE

JUDGEMENT

(1.) grieved over the judgment of the learned Additional District Judge, Fast Track Court, Paramakudi, Ramanathapuram District, made in S.C.No.102 of 2012, dated 05.10.2016, the present appeals have been filed, in and by which the appellants/accused have been convicted and sentenced as under:

(2.) Crl.A.(MD).No.392 of 2016 is filed by A1 and Crl.A.(MD).No. 393 of 2016 is filed by A2 and A3. Since both the appeals are arising out of the same judgment, we are inclined to dispose of both the appeals by this common judgment.

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