K.MALLIGESWARI Vs. STATE

JUDGEMENT

(1.) The above appeal is preferred by the appellants who are arrayed as A1 to A7 challenging the judgment dtd. 13/7/2018 in SC.No.267/2016 by the learned III Additional District and Sessions Judge, Salem, whereby the appellants stood convicted and sentenced as follows:-

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

(3.) The prosecution examined 14 witnesses, marked 19 exhibits and 17 material objects. When the appellants were questioned u/s.313 Cr.P.C., they denied their involvement.