SELVAM Vs. STATE BY THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The challenge in this appeal is to the judgment made in SC.No.13/2010 by the learned Sessions Judge No.2, Kancheepuram, Kancheepuram District dated 10.10.2011 convicting and sentencing the appellants / A1 to A6 which is as follows:- <FRM>JUDGEMENT_396_TLMAD0_2013_1.html</FRM>

(2.) The factual matrix of the prosecution case, in a nutshell, is as follows:-

(3.) The prosecution in order to bring home the charges against the accused, examined P.Ws.1 to 12, filed Exs.P.1 to 28 besides marking M.Os.1 to 4.