RAJENDRAN Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern these two appeals. Crl. A. No. 988 of 2005 has been filed by the first accused whereas Crl. A. No. 745 of 2006 has been filed by the second accused.

(2.) THESE appellants along with another, who is the third accused, stood charged and tried for the following offences in S. C. No. 72 of 2004 on the file of the Additional District Court, Fast Track Court No. III, Vridhachalam.

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