KANNAN Vs. STATE

JUDGEMENT

(1.) The Appellants herein/accused were tried in S.C. No. 303 of 2009 by the Additional District and Sessions Judge (FTC), Vellore, and were convicted and sentenced as follows: <IMG>JUDGEMENT_239_LAWS(MAD)2_2016.jpg</IMG>

(2.) The case of the Prosecution as could be seen from the evidence on record is as follows:

(3.) On appearance of both the accused, the provisions of Section 207 Cr.P.C. were complied with, and the case was committed to the Court of Sessions, from where the case was made over to the Additional District and Sessions Court (FTC), Vellore, where the following charges under Sections 120B, 449, 302, 380 and 404 IPC were framed against both the accused.