SELVI ALIAS SENTHAMILSELVI Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern these two appeals, namely, C. A. No. 628 of 2009 filed by A-2 and C. A. No. 227 of 2009 filed by A-3.

(2.) THE appellants were ranked as A-2 and A-3 since the 1st accused died after framing of charges and before the commencement of the trial. Both the appeals challenge a judgment of the Sessions Division, Coimbatore, made in S. C. No. 88 of 2007, whereby the appellants/a-2 and A-3 stood charged, tried and found guilty as follows: <FRM>JUDGEMENT_546_TLMAD0_2009Html1.htm</FRM> The sentences imposed on the respective accused were ordered to run concurrently.

(3.) THE short facts for the disposal of both the appeals can be stated as follows: