DURAISAMY Vs. STATE

JUDGEMENT

(1.) The appellants in Crl.A.No.516 of 2013 are the accused 2, 3 & 4; the appellants in Crl.A.No.672 of 2013 are the accused 5,6 & 11 and the appellants in Crl.A.No.667 of 2013 are the accused 1, 7, 8, 9 & 10 in S.C.No.179 of 2012 on the file of the learned II Additional District & Sessions Judge, Salem. The trial Court framed charges against all the accused as detailed below:- <FRM>JUDGEMENT_205_LAWS(MAD)6_2016.html</FRM>

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

(3.) Based on the above materials, the trial Court framed charges as detailed in the first paragraph of this judgment. In order to prove the case of the prosecution, as many as 15 witnesses were examined and 18 documents were exhibited besides 8 Material Objects.