SEKAR ALIAS SUBRAMANI Vs. THAGA ALIAS THAGIR HUSSAIN

JUDGEMENT

(1.) THIS judgment shall govern these two appeals, namely Criminal Appeal No.725 of 2006 filed by the second accused and Criminal Appeal No.103 of 2007 filed by A-1 and A-3.

(2.) THESE two appeals challenge the judgment of the Additional District and Sessions Division, Fast Track Court No.1, Erode made in S.C.No.26 of 2006, whereby the appellants, three in number, stood charged under Sections 364, 302 r/w S.34 and 201 IPC and A-1 was also charged under Section 506(2) IPC, tried and found guilty under Sections 302 r/w S.34, 364 and 201 IPC and they were awarded life imprisonment each under Sections 364 and 302 r/w S.34 IPC and 5 years R.I. each under Section 201 IPC and the sentences were ordered to run concurrently and A-1 was found not guilty under Section 506(2) IPC.

(3.) ADVANCING arguments on behalf of the appellants, the learned Senior Counsel has made the following submissions: