SYED ABDUR RAHMAN Vs. STATE

JUDGEMENT

(1.) Since these criminal appeals emanate from the same judgment and FIR, they are considered and decided by this common judgment.

(2.) The facts distilled from the evidence on record are crystallised as under:

(3.) Heard Mr. R. Sankarasubbu, learned counsel for the appellants in Crl.A. No.306 of 2012, Mr. D. Ashok Kumar, learned counsel for the appellants in Crl.A. No.392 of 2012 and Mrs. P. Kritika Kamal, learned Government Advocate (Crl. Side) appearing for the respondent police in both the appeals. Mr. D. Ashok Kumar adopted the arguments of Mr. R. Sankarasubbu.