- (1.) This appeal arises from the judgment dated 02.07.2007 passed by the High Court of Madras in Criminal Appeal No.188 of 1999.
(2.) The accused appellants who are eleven in number have been convicted, inter alia, under Sections 302/34 IPC and sentenced to undergo life imprisonment. They have also been convicted under other provisions of Indian Penal Code i.e. 147, 148, 307, 326 etc. For each offences, different periods of imprisonment have been imposed. Signature Not Verified Digitally signed by
(3.) Two of the accused i.e. Rajan (Accused NEETU KHAJURIA Date: 2018.01.20 13:14:25 IST Reason: No.6) and Muthukumar (Accused No.11) have died during the pendency of the appeal before the High Court. We will, therefore, confine the present consideration to the cases of the remaining accused-appellants.;