DHARMARAJAN Vs. STATE

JUDGEMENT

(1.) The appellants in Crl.A.(MD)No.277 of 2017 are A.1, A.2, A.3 and A.5 in S.S.C.No.14 of 2014, on the file of the Mahila Court (Fast Track Court), Thanjavur and the appellant in Crl.A.(MD)No.132 of 2018 is arrayed as A.4 in the said sessions case. There were two juvenile accused viz., Manikandan @ Juice Kadai Manikandai and Ayyakutty @ Thiruvenkadam and since they were juveniles, their cases tried separately. A.1 to A.5 stood charged, tried and convicted as follows, vide impugned judgment dated 31.05.2017 in S.S.C.No.14 of 2014:

(2.) The facts leading to the present appeal, relevant for the purpose of disposal, briefly narrated, are as follows:

(3.) Mr.Karunanithi, learned Counsel appearing for the appellants/A.1 to A.3 and A.5 in Crl.A.(MD)No.277 of 2017 made the following submissions: