R. MADASAMY Vs. STATE

JUDGEMENT

(1.) THE appellant is the first accused in S.C. No.217 of 2010, on the file of the learned Additional Sessions Judge, Fast Track Court No.I, Tirunelveli. There were three accused, who were arrayed as accused Nos. 2 to 4. The Trial Court framed as many as seven charges against the accused, as detailed below.

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

(3.) THE learned counsel for the appellant has also submitted written submissions. We have considered the same.