MURUGAN AND ORS. Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal arises out of the judgment of conviction and sentence dated 22.05.2007 made in S.C. No. 39 of 2007 on the file of the Additional District Judge (Fast Track Court No. III), Virudhachalam, whereby the appellants/accused 1 to 4 are convicted and sentenced as follows:

(2.) THE case of the prosecution is as follows:

(3.) CHALLENGING the judgment of conviction and sentence passed by the Trial Court, the appellants/accused A1/Murugan @ Duraimurugan, A2/Manikandan, A3/Veecharuva @ Balasubramanian and A4/Thangarasu have preferred the present appeal.