(1.) This Criminal Appeal is directed against the judgment dated 08.01.2007 passed in S.C.No.226 of 2003 on the file of the learned Assistant Sessions Judge, Padmanabhapuram, Kanyakumari District.
(2.) The case of prosecution, in brief, is as follows:
(3.) Challenging the conviction and sentence passed against the appellants/A-1 to A-3, the present appeal has been filed.