VERAPATHIRAN Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 to 3 in S.C.No.45 of 2009 on the file of the learned Additional Sessions Judge, Fast Track Court, No.II, Madurai.

(2.) By judgment dated 24.03.2010, finally, the trial Court convicted the appellants as follows: <FRM>JUDGEMENT_258_LAWS(MAD)10_2015(1).html</FRM>

(3.) The case of the prosecution in brief is as follows: