ANAND Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeal is arising out of the judgment of conviction and sentence, dated 06.07.2007 made in S.C.No. 276 of 2006 on the file of the Additional District and Sessions Judge, F.T.C.No. I, Tanjore, whereby the accused were convicted and sentenced as follows:

(2.) THE case of the prosecution is as follows:

(3.) ON considering the oral and documentary evidence, the learned Sessions Judge acquitted the accused from all the charges levelled against them, however, convicted them for the offence under Section 147 read with 149 of I.P.C and sentenced them as stated above.