RAVINDAR ALIAS RAVINDRAN Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern these two appeals namely C. A. No. 558 of 2009 by A-1 to A-3 and C. A. No. 640 of 2009 by A-4, A-12 and A-14.

(2.) THESE appellants along with 15 others ranked as A-5 to A-11, A-13 and A-15 to A-21, stood charged and on trial, found guilty as follows, while the other accused were acquitted of all the charges levelled against them. <FRM>JUDGEMENT_1233_TLMAD0_2009Html1.htm</FRM>

(3.) SHORT facts necessary for the disposal of these appeals can be stated as follows: