JAFFAR SIDIQ AND ANOTHER ETC. Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern all these three appeals filed in C.A.No.1056 of 2000 by A -2 and A -4, C.A.No.1159 of 2000, by A -5 and C.A.No.1211 of 2000 by A -3. These four appellants shown as A -2 to A -5 along with one accused shown as A -1 stood charged and tried by the First Additional Sessions Judge -cum -Chief Judicial Magistrate, Trichirapalli in S.C.No.142 of 1999 for the following charges:

(2.) THE short facts that are necessary for the disposal of this appeal can be stated thus:

(3.) ADVANCING their arguments on behalf of the appellants, Mr. N.Mohideen Basha, Mr. S. Muthukrishnan and Mr. T.Senthil Kumar, learned counsel, in their sincere attempt in assailing the judgment of the lower Court, would submit as follows: