SURESH Vs. STATE

JUDGEMENT

(1.) The appellants are the Accused 1 and 3 in S.C.No.50 of 2014 on the file of the Principal District and Sessions Court, Dindigul.

(2.) The second accused being a juvenile, a case against him was split up and been tried by the Juvenile Justice Board. On completion of investigation in Crime No.483 of 2011 by the Inspector of Police, Dindigul Town South Police Station, the following charges were framed by the Court below against the appellants/A1 and A3 and they were subjected to trial:-

(3.) To prove the charges, the prosecution has examined 21 witnesses, marked 24 documents and 8 material objects.