PERIYADURAI Vs. STATE

JUDGEMENT

(1.) THE appellants seven in number, have brought forth this appeal from the judgment of the Additional Sessions Division, Chengalpattu, aggrieved over the finding of the said Court that they were guilty of the offences as stated below. <FRM>JUDGEMENT_1336_TLMAD0_2005Html1.htm</FRM>

(2.) THE short facts necessary for the disposal of this appeal could be stated thus:

(3.) PENDING investigation one Ammavasai shown as accused in the case, died, and the case was committed to Court of Session against the appellants 1 to 7. On committal, necessary charges were framed against them.