KOMBU RAJ Vs. STATE

JUDGEMENT

(1.) Aggrieved over the conviction and sentence passed by the learned Additional District Sessions Judge, Thoothukudi, Thoothukudi District in S.C.No.172 of 2017 dtd. 5/4/2019, the present appeal came to be filed by the appellants.

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

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