RAMARAJ @ TV KARA RAMARAJ AND OTHERS Vs. STATE

JUDGEMENT

(1.) The appellants/accused A3 and A1 were convicted for the offences under section 147, 448, 302 (2 Counts ), 396 (2 Counts) IPC and A4 was convicted for the offences under sections 147, 448, 302 read with 149 (2 Counts ), 396 (2 Counts) IPC and were sentenced as follows:- <FRM>JUDGEMENT_1289_LAWS(MAD)3_2018_1.html</FRM> <FRM>JUDGEMENT_1289_LAWS(MAD)3_2018_2.html</FRM> in S.C.No.12/2015 on the file of the learned I Additional District and Sessions Judge, Salem under judgment dated 20.10.2014. The Trial Court ordered the sentences awarded to run concurrently. Aggrieved over the said conviction, the present appeals came to be filed by A1 in Crl.A.No.508 of 2017, A3 in Crl.A.No.404 of 2017 and A4 in Crl.A.No.459 of 2017.

(2.) For the sake of convenience, the appellants are referred to as per the rank of the accused.

(3.) Brief facts of the prosecution case is as follows:-