E SELVAM Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern the following criminal appeals, namely, C.A.Nos.354/2008 by A-1, 579/2007 by A-2, A-3 and A-6, 469/2007 by A-4, 412/2007 by A-5 and A-11, 459/2007 by A-7 to A-9 and 463/2007 by A-10.

(2.) ALL these appeals challenge a judgment of the Sessions Division, Villupuram, made in S.C.No.303 of 2004, whereby the appellants in these six appeals stood charged, tried and found guilty as follows:TABLEThe sentences imposed on the respective accused were ordered to run concurrently.

(3.) FURTHER, P.W.12 came to know that A-1 and A-5 to A-9 had surrendered before the Judicial Magistrate, Pondicherry. Then, he made a requisition for police custody and the same was ordered and pending interrogation, A-1 gave a confessional statement voluntarily and the admissible part is marked as Ex.P- 7. Following the same, he produced M.O.1 Veecharuval, which was recovered under the cover of mahazar Ex.P- 8. A-2 gave a confessional statement voluntarily and the admissible part is marked as Ex.P- 9. Following the same, he produced M.O.2 crowbar, which was recovered under the cover of mahazar Ex.P-