LAWS(MAD)-2015-2-106

O. CHANDRASEKARAN AND ORS. Vs. STATE

Decided On February 17, 2015
O. Chandrasekaran And Ors. Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The appellants are arrayed as A.1 to A.4 in S.C.No.21 of 1999 on the file of the Mahila Court, Trichy and they, along with A.5 and A.6, stood charged and tried as follows:

(2.) The trial Court acquitted A.5 and A.6 of the charges framed against them and convicted the appellants/A.1 to A.4, vide judgment dated 23.05.2007, as follows:

(3.) The facts narrated in brief, necessary for the disposal of this appeal, are as follows: