THANGAVEL Vs. STATE

JUDGEMENT

(1.) C.A.No.560 of 2007 challenges a judgment of the Additional Sessions Division, Fast Track Court, Vellore, at Tirupattur, in S.C.No.111 of 1998 whereby these appellants originally shown as A-1 and A-3 respectively in the charge, but dealt as A-1 and A-2 respectively at the time of the trial, along with the other accused stood charged, tried and found guilty as follows: TABLE

(2.) C.A.No.732 of 2008 is an appeal by the State for enhancement of sentence.

(3.) PENDING the said appeal, the State came forward with C.A.No.732 of 2008 stating that it is a fit case where the sentence awarded to the accused have got to be enhanced by giving the capital punishment. The State appeal was also taken up for consideration.