R.Banumathi, J. - (1.) THESE Referred Trial and Appeals arise out of the Judgment of the Principal Sessions Judge, Tirunelveli in S.C. No. 62/2006 dated 16.04.2008 convicting Accused No. 2 and 3 U/s. 302 and 302 r/w. 34 IPC and sentencing them to death. Accused No. l was convicted U/s. 25(lB)(a) of Arms Act and sentencing him to undergo 3 years RI and also imposing fine. Accused No. 4 to 9 were acquitted of the respective charges. C.A. No. 270/2008 is preferred by the State challenging acquittal of Accused No. 4 to 9.
(2.) CONVICTION /Acquittal of the Accused No. 4 to 9 is as under: - JUDGEMENT_6827_TLMAD0_2009.htm Confirmation of death sentence as contemplated U/s. 366 (1) Cr. P.C. is the subject matter in R.T. No. 2/2008. Challenging the conviction of death sentence, Accused No. 2 and 3 have filed C.A. Nos. 209/2008 and 237/2008. State has preferred appeal against acquittal of Accused No. 1,4 to 9 in C.A. No. 270/2008. Challenging acquittal of Accused No. 1,4 to 9, PW8 -Amudhavanan, son of deceased Aladi Aruna has preferred Crl. R.C. No. 648/2008.
(3.) SINCE R.T. No. 2/2008 and C.A. Nos. 209/2008, 237/2008 and 270/2008 arising out of the same Judgment [S.C. No. 62/2006], the Referred Trial, all three Criminal Appeals and Criminal R.C.648/2008 were taken up together and common Judgment pronounced.;