A. ANTHONY Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellants / accused 1 to 3 as against the conviction and sentence, dtd. 11/12/2020, made in S.C.No.89 of 2014, by the learned I Additional District and Sessions Judge, Tirunelveli.

(2.) The appellants/accused 1 to 3 stood convicted and sentenced to undergo imprisonment as detailed hereunder:

(3.) The brief facts of the prosecution case, are as follows: