(1.) This Criminal Appeal is preferred by the Appellants/Accused assailing the Judgment dtd. 29/9/2021 passed by the Fast Track Mahila Court, Ramanathapuram [for the sake of convenience and clarity, hereinafter referred to as 'Trial Court'] in Sessions Case No.126 of 2018 in which the Appellants [for the sake of convenience and clarity, hereinafter 'Appellants' are called 'Accused' as described before and by the Trial Court] were convicted as follows:-
(2.) The case of the prosecution, in brief, as follows:
(3.) The learned Sessions Judge after hearing the Public Prosecutor and the counsel for the Accused and after perusing the case file, framed Charges under Ss. 302 & 201 of IPC against the Accused No.1 and under Ss. 201 read with 109 of IPC against Accused Nos.2 & 3.
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