LENINKUMAR AND ORS. Vs. STATE

JUDGEMENT

(1.) THE appellants are the accused 1 to 4 in S.C. No. 116 of 2005 on the file of the learned Sessions Judge, Karur. There were as many as 8 charges framed against the appellants/accused as detailed below.

(2.) THE case of the prosecution in brief is as follows;

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