T KAMALAKKANNAN Vs. STATE

JUDGEMENT

(1.) The appellants are the accused Nos.1 to 4 in S.C.No.132 of 2010, on thefile of the learned Additional District and Sessions Judge [FTC] Dindigul. The Trial Court framed as many as three charges against the accused, as detailed below. <FRM>JUDGEMENT_463_LAWS(MAD)9_2015.html</FRM>

(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.