Dalveer Bhandari, J. - (1.) Leave granted in both the matters.
(2.) Since the facts of both the appeals are common, therefore, these appeals are decided by a common judgment. Criminal Appeal No. 612 of 2011 (Arising out of SLP (Crl.) No. 2687/2010)
(3.) We deem it proper to take the facts of Criminal Appeal arising out of SLP (Crl.) No. 2687 of 2010 filed by Velmurugan, Accused No. 4 and Anna Lakshmi, Accused No. 5 (for short A-4 and A-5 respectively). This appeal emanates from the judgment and order dated 22.02.2010 delivered by the Madurai Bench of the High Court of Judicature at Madras in Criminal Original Petition (MD) No. 94 of 2006.;