ESAKKIAMMAL AND ORS. Vs. STATE

JUDGEMENT

(1.) The appellants are the accused Nos. 1 and 2 in S.C. No. 202 of 2009, on the file of the learned Additional Sessions Judge, Fast Track Court No. II, Tirunelveli. Altogether, there were four accused in the case. The Trial Court framed as many as seven charges as detailed below.

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

(3.) 1 X 1 C.M. size burns seen on the upper part of right shoulder, 1 X 1 C.M. on the inner aspect of upper part of right thigh.