MARIMUTHU Vs. STATE

JUDGEMENT

(1.) THESE appeals are preferred under Section 374 Cr.P.C against the order of the learned Additional District and Sessions Judge, Fast Track Court No,2 at Coimbatore made in S.C.No.14 of 2007 dated 25.6.2007.) THESE three criminal appeals concentrate in challenging the Judgment of the Additional Sessions Division, Coimbatore in S.C.No.14 of 2007 whereby the appellant/A6 in Crl.A.No.794/2007, the appellant/A5 in Crl.A.No.1151/2007 and the appellant/A4 in Crl.A.No,711/2008 along with three other accused/A1 to A3 stood charged tried and found guilty and awarded punishments as follows: TABLE The sentences are ordered to run concurrently.

(2.) THE short facts necessary for the disposal of these appeals can be stated thus:

(3.) THE Court heard the learned counsel appearing for the State and paid its anxious consideration on the submissions made.