STATE Vs. MURUGAN AND ORS

JUDGEMENT

(1.) This is an Appeal against acquittal. The respondents are the accused in S.C.No.10 of 2002 on the file of the Second Additional District and Sessions Judge, Tirunelveli. They stood charged for various offences as detailed below. <FRM>JUDGEMENT_374_LAWS(MAD)2_2013_1.html</FRM>

(2.) The case of the prosecution in brief is as follows:-

(3.) Based on the above materials, the trial Court framed as many as 6 charges as detailed in the first paragraph of this Judgment. The accused denied the charges and pleaded innocence. Therefore, they were put on trial.