SIVA @ SIVALINGAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred by A1 to A3 in S.C.No.25 of 2005 on the file of the Court of II Additional District Judge (PCR), Tirunelveli, challenging the conviction as well as the sentence imposed on them. The details are as below:

(2.) The case of the prosecution will be narrated in two parts :

(3.) A. Occurrence and the Motive for the Occurrence: