VYAHULAM Vs. INSPECTOR OF POLICE DEVAKOTTAI

JUDGEMENT

(1.) THE appellants in all the appeals are the accused in S.C.No.20 of 1998 on the file of the Additional District Judge -cum -Chief Judicial Magistrate, Sivaganga. By judgment dated 26.2.2003 in S.C.No.20 of 1998, they stand convicted and sentenced as follows: -

(2.) CHALLENGING the above conviction and sentence, the accused have preferred these appeals. The case of the prosecution in brief is as follows:

(3.) IN order to establish its case, the prosecution examined PWs.1 to 18, marked Exs.P1 to 46 and produced MOs.1 to 12.