RAHMANIA COFFEE WORKS 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 10.02.2003 in C.C. No. 59 of 1994 on the file of learned I Additional Sessions Judge -cum -Chief Judicial Magistrate, Coimbatore. The appellants who were arrayed as A1 and A2 were 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 appellant had raised so many points in the grounds of appeal and in the written arguments. While advancing the argument, he raised the following points: