M. JOHN AND ORS. Vs. THE STATE

JUDGEMENT

(1.) THE appellants are the accused Nos. 1 to 4 in S.C. No. 18 of 2011, on the file of the learned Fifth Additional Sessions Judge, Madurai. The Trial Court framed as many as two charges, as detailed below.

(2.) THE case of the prosecution, in brief, is as follows: - -

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