M.S. KUPPUSAMY AND ORS. Vs. STATE

JUDGEMENT

(1.) THIS appeal has been preferred by the appellants challenging the judgment of conviction and sentence passed against them on 13.04.2005 in C.C. No. 17 of 1997 on the file of learned Additional Special Judge for CBI Cases, Chennai. The first appellant who was arrayed as an accused was convicted and sentenced as follows:

(2.) THE case of the prosecution based on the prosecution witnesses is as follows:

(3.) CHALLENGING the conviction and sentence, the learned counsel for the appellants had raised the raised the following points: