S KARTHIK Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These criminal appeals were preferred by the appellants/accused against the judgment of conviction and sentence passed by the learned VI Additional Sessions Judge, Chennai in S.C.Nos.34, 35, of 1993, 186 of 1993 and 410 of 2006 dated 26.10.2006 for the offences under section 420 r/w 114, 120(b) r/w 420, 307 of IPC.

(2.) The appellant/accused A3 filed separate criminal appeal in Crl.A.No.1010 of 2006 against the conviction and sentence passed in S.C.No.34 of 1993.

(3.) The appellants/accused A5, A6 and A10 filed criminal appeal in Crl.A.No.993 of 2006 against the conviction and sentence passed in S.C.No.34 of 1993. During the pendency of the criminal appeal A10 died on 14.6.2013.