SIVASHANKAR Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern these two appeals, namely, Crl. Appeal No. 639 of 2009 at the instance of A-1 and A-2 and Crl. Appeal No. 688 of 2009 at the instance of A-3.

(2.) BOTH the appeals challenge a judgment of the Additional Sessions Division (Fast Track Court No. II), Salem, made in S. C. No. 21 of 2009, whereby the appellants as A-1 to A-3 stood charged, tried and found guilty as follows: <FRM>JUDGEMENT_1326_TLMAD0_2009Html1.htm</FRM>

(3.) SHORT facts necessary for the disposal of both the appeals can be stated thus: