SATHISHKUMAR Vs. STATE REP BY, INSPECTOR OF POLICE

JUDGEMENT

(1.) Appellant in Crl.A.No.510/2017 is arrayed as A-1 ; and appellant in Crl.A.No.551/2017 is arrayed as A-2 out of three accused in the case in SC.No.78/2014 on the file of the Court of the learned Additional Sessions Judge, Mahila Court [Fast Tract Court], Erode, Erode District.

(2.) Originally, A-1 to A-3, viz., Sathishkumar, Soundararajan and Manikandan, were prosecuted for the offences u/s.120[B], 364, 302 read with 34, 392 and 201 IPC and necessary charges have been framed as against them. On 07.11.2014, during framing of charges, A-3 [Manikandan] pleaded guilty and submitted an application to treat him as an Approver by giving necessary pardon. Accordingly, A-3 was granted Pardon by the Trial Court and he was examined as Court Witness No.1 on the side of the prosecution. After the above procedure, necessary charges have been framed against A-1 and A-2 on 26.11.2014. The Trial Court, under impugned Judgment dated 09.08.2017 convicted and sentenced the appellants / accused as follows:-

(3.) The brief facts of the prosecution case, are as follows:-