MUTHUMARIYAPPAN Vs. STATE

JUDGEMENT

(1.) These appeals have been filed by the appellants/ accused Nos.1 to 3 as against the conviction and sentence, dtd. 25/1/2019, made in S.C.No. 235 of 2016, by the learned II Additional District and Sessions Judge, Thoothukudi, Thoothukudi District.

(2.) The appellants/A-1, A2 and A3 stood convicted and sentenced to undergo imprisonment as detailed hereunder:

(3.) The brief facts of the prosecution is as follows: