VELMAYIL Vs. STATE

JUDGEMENT

(1.) The appellant is the first accused in S.C.No.78 of 2011, on the file of the learned Additional Sessions Judge [Fast Track Court No.III], Tirunelveli. The second accused in the case was one Mr.S.Iyyappan, who is the son of the first accused. The Trial Court framed as many as two charges as detailed below. <FRM>JUDGEMENT_378_LAWS(MAD)10_2015.html</FRM>

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

(3.) We have heard the learned counsel appearing for the appellant, the learned Additional Public Prosecutor appearing for the respondent and also perused the records carefully.