DURAI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The present appeals are against the judgment and order of the District and Sessions Judge, Tiruvannamalai, made in S.C.No.200/2007 dtd. 5/12/2007.

(2.) The appellants are the accused in S.C.No.200/2007 and they were convicted and sentenced as detailed hereunder :

(3.) The case of the prosecution in nutshell is as follows: