LAWS(MAD)-2006-8-283

SENGOTTAYAN Vs. STATE

Decided On August 21, 2006
SENGOTTAYAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THIS appeal has been preferred against the Judgment passed in S.C.No.174/2001 on the file of the Additional Sessions Court,(FTC-I), Erode.

(2.) THE short facts of the case relevant for the purpose of deciding this appeal are as follows:

(3.) IN the result, the appeal is allowed and the conviction and sentence passed against the appellants herein-A1 to A3 by the learned Additional Sessions Judge,(FTC-I), Erode in S.C.No.174/2001 is hereby set aside and the appellants herein/A1 to A3 are acquitted from the charges levelled against them. Bail bonds stand cancelled.