KARUPPIAH Vs. STATE

JUDGEMENT

(1.) All the accused 1 to 7, aggrieved by their conviction and sentence in S. C. No. 13 of 1986 on the file of Court of Session, Pudukkottai Division, Pudukkottai, have come forward with this appeal.

(2.) The brief facts are :-

(3.) Upon committal, learned Sessions Judge, upon-perusal of the materials, framed the following charges against the accused.