THIAGARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These two appeals by Thiagarajan, Juvenile accused and Rengarajan, adult accused respectively are directed against judgments dated 30-3-1984 of the Court of Session, Tiruchirappalli in Calender Case Nos. Nos. 10 of 1983 and as of 1983 respectively.

(2.) They arise out of the following facts:

(3.) Admittedly, there were two separate trials before the Court below. The evidence adduced by the prosecution in both the cases is practically the same. By rendering a common judgment in these two appeals no prejudice, is likely to be caused to the juvenile accused. Further, it is convenient and time saving to dispose of the appeals by a common judgment. This apart learned Counsel appearing for the appellants also consented for the disposal of these two appeals by a common judgment.