GANESAN Vs. STATE

JUDGEMENT

(1.) The appellants are the accused Nos.1 and 2 in S.C.No.106 of 2014 on the file of the learned Principal Sessions Judge, Tiruchirapalli. The trial Court framed as many as four charges against them as detailed below:

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

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