MANI Vs. STATE

JUDGEMENT

(1.) Challenging the conviction and sentence dtd. 10/10/2018 passed in S.C.No.26 of 2012 by the Principal Sessions Judge, Namakkal, the accused No.2 (Mani) preferred Crl.A.No.691 of 2018 and the accused No.1 (Arul) preferred Crl.A.No.471 of 2019.

(2.) The prosecution story runs thus :

(3.) Heard Ms.R.Shase, learned counsel for the accused and Mr.M.Babu Muthu Meeran, learned Additional Public Prosecutor appearing for the respondent State.