GOMATHI Vs. STATE

JUDGEMENT

(1.) This judgment shall govern these two appeals, namely C. A. Nos.546 of 2006 and 83 of 2007.

(2.) The first one is brought forth by the first accused and the later is brought forth by the second and third accused against the judgment of the learned Sessions Judge, Karur made in S. C. No.1 of 2005, whereby they stood charged along with A-4, as follows: <FRM>JUDGEMENT_492_LAWS(MAD)1_2008_1.html</FRM>

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