YUVARAJ Vs. STATE

JUDGEMENT

(1.) The appellant in Crl.A.No.173 of 2017 is the first accused while the appellants in Crl.A.No.185 of 2017 are A.2 and A.5 respectively in S.C.No.157 of 2014, on the file of the learned III Additional Sessions Judge, Thiruvallur District at Poonamallee. Including the appellants in both the appeals, there were a total number of six accused.

(2.) The trial Court framed as many as two charges against the accused as detailed below:

(3.) Case OF THE PROSECUTION, IN BRIEF:-