BIYASKAN Vs. VIJAYAKUMAR

JUDGEMENT

(1.) These criminal appeals have been preferred seeking to set aside the conviction made by judgment dtd. 26/8/2011 in S.C.No.26 of 2011 on the file of the Additional District and Sessions Court (Fast Track Court No.1), Coimbatore.

(2.) The brief facts leading to the filing of these criminal appeals are as under:

(3.) Heard Mr. R.Md.Nasurulla, learned counsel on behalf of Mr.K.V.Shanmuganathan, learned counsel on record for Vijayakumar (A1) in Crl.A.No.648 of 2011 and Ms.Nathiya, advocate on behalf of Mr. P.Pugalenthi, learned counsel on record for Biyaskan (A2) in Crl.A.No.581 of 2011 and Mrs.P.Kritika Kamal, learned Government Advocate (Crl. Side) appearing for the State/respondent.