PRABHU AND ORS. Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal arises out of the judgment of conviction and sentence dated 17.04.2007 made in S.C.No. 371 of 2005 on the file of the Mahila Court (Additional District Sessions Judge, FTC -II), Salem, whereby the m accused 1 and 2/the appellants herein was convicted and sentenced as follows:

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

(3.) CHALLENGING the conviction and sentence passed by the Trial Court, the learned counsel appearing for the appellants raised the following points: