MURALI AND OTHERS Vs. STATE

JUDGEMENT

(1.) The appellants are the accused Nos. 1 to 8 in S.C. No. 221 of 2013, on the file of the learned Principal District Judge, Tiruchirappalli. The Trial Court framed as many as five charges, as detailed below. <FRM>JUDGEMENT_272_LAWS(MAD)9_2016_1.html</FRM>

(2.) By Judgment dated 27.6.2014, the Trial Court convicted the accused, as detailed below:- <FRM>JUDGEMENT_272_LAWS(MAD)9_2016_2.html</FRM> The sentences have been ordered to run concurrently. challenging the said conviction and sentence, the appellants have come up with these Criminal Appeals. 2. 1 The case of the prosecution, in brief, is as follows:-

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