ETHIRAJ Vs. STATE

JUDGEMENT

(1.) THE appellants, five in number, challenging the judgment of the learned Additional District and Sessions Judge, Fast Track Court No.II, Ranipet, Vellore District dated 11.11.2003 in S.C. No.15 of 2002, filed this appeal. THE charges and conviction against them are as follows:

(2.) THE short facts necessary for the disposal of the case can be stated thus:

(3.) ADVANCING arguments on behalf of the appellants, learned counsel made his sincere attempt in assailing the judgment of the Trial Court and made the following submissions:-