GOWTHAMAN; SEKAR; MURUGESAN; MANI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been directed against the convictions and sentences dated 26.02.2004 passed in Sessions Case No.269 of 2001 by the III Additional and Sessions Court (City Civil Court, Chennai).

(2.) The case of the prosecution is that on 14.01.1998, at about

(3.) On receipt of Ex.P.1, P.W.8, Investigating Officer has taken up investigation, examined all the connected witnesses and after completing the same, laid a final report on the file of 18th Metropolitan Magistrate, Chennai-15 and the same has been taken on file in P.R.C.No.4500/98.