JOHNSON Vs. STATE

JUDGEMENT

(1.) There are three appellants in this appeal, who are the accused 1 to 3 in S.C.No.24 of 2006 on the file of the learned Sessions Judge,Kanyakumari at Nagercoil. The trial Court framed as many as eight charges against the accused as follows: <FRM>JUDGEMENT_358_LAWS(MAD)8_2015.html</FRM>

(2.) By judgment dated 27.08.2010, the trial Court found the accused guilty under all the charges and accordingly, punished them as detailed hereunder: <FRM>JUDGEMENT_358_LAWS(MAD)8_20151.html</FRM>

(3.) It is brought to our notice that during the pendency of this appeal, the third appellant/third accused passed away. No other person has come up on record to prosecute the appeal on behalf of the deceased third appellant.