ASHOKKUMAR Vs. STATE

JUDGEMENT

(1.) The appellant is the first accused in S.C.No.15 of 2008 on the file of the Additional District and Sessions cum Fast Track Court, Pudukkottai. Totally, there were five accused in this case. One accused by name Marimuthu was a juvenile and therefore, the case against him was split up and the same is now being tried by the Juvenile Justice Board at Pudukkottai. Thus, four accused faced the trial. The trial Court framed as many as six charges against the accused as under: <FRM>JUDGEMENT_380_LAWS(MAD)8_2015.html</FRM>

(2.) The case of the prosecution in brief is as follows;

(3.) We have heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the State. We have also perused the records carefully.