DEVAN Vs. STATE

JUDGEMENT

(1.) THESE two appeals challenge the judgment of the Additional Sessions Division, Salem made in S.C.No.232/2006 whereby the appellant in Crl.A.No.168/2009 ranked as A4 and the Appellants in Crl.A.No.1012/2007 ranked as A1 to A3, A5 to A7 stood charged, tried and found guilty and awarded punishments as follows:

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

(3.) THE Court heard the Additional Public Prosecutor on the above contentions and paid it anxious consideration on the submissions made.