KASI Vs. STATE

JUDGEMENT

(1.) The Appellants are Accused 1 to 4 in S.C.No.82 of 2011 on the file of the learned Additional Sessions Judge, Fast Track Court No.II, Salem. The trial court framed charges against each accused separately as detailed below: -

(2.) By judgement dated 02.03.2012, the trial court convicted all the four accused and accordingly sentenced them as detailed below: -

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