RAJKUMAR AND OTHERS Vs. STATE

JUDGEMENT

(1.) The appellants are the accused Nos. 1 and 2 in S.C. No. 68 of 2010 on the file of the Additional District & Sessions Judge, Fast Track Court, Namakkal and they stood charged for the offences as follows:-

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

(3.) I have heard Mr.N.Manokaran, learned counsel appearing for the appellants and Mr.M.Maharaja, learned Additional Public Prosecutor appearing for the respondent and also I have perused the records carefully.