ANTHONY JOHN PAUL Vs. THE STATE

JUDGEMENT

(1.) The appellant is the 2nd accused in S.C. No. 20 of 2013 on the file of the learned Additional District & Sessions Judge, Dharmapuri. Including the appellant, there were totally three accused in the present case in Crime No. 1044 of 2010. The Trial Court framed eight charges against the accused Nos. 1 to 3, as detailed below: -

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

(3.) We have heard Mr. R. Muniyapparaj, learned counsel appearing for the appellant; Mr. M. Maharaja, learned Additional Public Prosecutor appearing for the State; and we have also perused the records carefully.