RAVINDAR Vs. INTHIAN

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.

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