AYYANAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS judgment shall govern these three appeals namely CA 1133/2007 by A-3, CA 109/2008 by A-4 and A-5 and CA 472/2008 by A-1 and A-2.

(2.) ALL these appellants stood charged, tried, found guilty and awarded the punishment as follows in S.C.No.110 of 2005 on the file of the Sessions Division, Villupuram. Hence these appeals at the instance of the appellants.

(3.) THE learned Counsel appearing for the appellants in the above appeals made the following submissions: