VEDIAPPAN Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 to 3 in S.C.No.93 of 2013 on the file of the learned Additional Sessions Judge, Dharmapuri. The trial court framed as many as five charges against the accused as detailed below:- <IMG>JUDGEMENT_259_LAWS(MAD)6_2016.jpg</IMG>

(2.) The accused denied the same. By judgment, dated 19.11.2014, the trial Court convicted all the three accused and sentenced them as detailed below:- <IMG>JUDGEMENT_259_LAWS(MAD)6_20161.jpg</IMG>

(3.) The trial Court has ordered the sentences to run concurrently. Challenging the said conviction and sentence, the appellants are before this Court with this Criminal Appeal.