A.S.VENKATACHALAMOORTHY, J. - (1.) The appellants in both the above appeals were tried by the learned Additional Sessions Judge, Villupuram for various charges in S.C.249 of 1999 for causing the death of one Pavadai at about 10.30 a.m. on 6.11.1997 at Ervaipattinam village.
(2.) The learned Sessions Judge found the accused 1 to 7 guilty under Section 147 I.P.C. and sentence them to undergo six months R.I. and imposed a fine of Rs.500/- each; A-1 and A-2 guilty under Section 302 I.P.C. and sentenced them to undergo life imprisonment and imposed a fine of Rs.1,000/- each; A-3 to A-5 guilty under Section 323 I.P.C. (with reference to the attack on the deceased) and sentenced them to undergo six months R.I. and imposed a fine of Rs.500/- each; and A-6 and A-7 guilty under Section 323 I.P.C. (with reference to the attack on PW-1) and sentenced them to undergo six months R.I. and imposed a fine of Rs.500/- each.
(3.) C.A.699 of 2000 has been filed by A-3 and A-4, while C.A.753 of 2000 has been filed by A-1, A-2 and A-5 to A-7.;