MURUGAN Vs. STATE

JUDGEMENT

(1.) BOTH the Appeals arise out of one and the same judgment passed in S.C. No.430 of 1999 on the file of the I Addl. Sessions Judge, Chennai dated 26.4.2001 and therefore, they were taken and heard together and the following common judgment is passed.

(2.) THE appellant in Criminal Appeal No.428 of 2001 is A9 and the appellants in Criminal Appeal No.534 of 2001 are A1 to A8 in S.C. No.430 of 1999 on the file of the I Additional Sessions Judge, Chennai, where 1st accused was tried for the offence under Sections 509, 304(Part II) and 354, I.P.C. and accused 2 to 9 were tried for the offence under Sections 509, 304(Part II) r/w 34, and 354 n'w 34 I.P.C. and they were convicted and sentenced as follows: TABLE

(3.) WHEN the accused were questioned under Section 313, Cr.P.C. by the learned Trial Judge, explaining the incriminating evidence connecting the accused in the crime, they denied the same as false and submitted that they have no connection in the case. But A4 and A9 have filed a written statement under Section 313, Cr.P.C. and on behalf of A4, Ex.D1 was marked.