P RAMAR AND OTHERS Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellants in Crl.A.(MD).No.351 of 2011 are the accused Nos.1 and 2 and the appellants in Crl.A.(MD).No.352 of 2011 are the accused Nos.3 5, & 9 in S.C.No.104 of 2008 on the file of the learned Principal Sessions Judge, Virudhunagar District at Srivilliputhur. Totally, including these appellants, there were 10 accused. There was yet another accused by name Mr.Preamkumar. Since Mr.Preamkumar was found to be a juvenile in conflict with law, he was dealt with separately before the Juvenile Justice Board. Thus, the accused 1 to 10 alone faced the trial before the lower Court.

(2.) The lower Court framed as many as 5 charges against the accused as detailed below: <FRM>JUDGEMENT_348_LAWS(MAD)10_2015.html</FRM>

(3.) The case of the prosecution in brief is as follows;