CHANDIRAN AND OTHERS Vs. STATE

JUDGEMENT

(1.) The appellants are the accused Nos. 1 and 3 in S.C. No. 41 of 2010 on the file of the learned Additional District and Sessions Judge, Motor Accident Claims Tribunal, Krishnagiri District. Including the appellants, there were totally four accused in the present case in Cr.No.262 of 2009. The Trial Court framed charges against the accused Nos. 1 to 4 as detailed below:-

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

(3.) We have heard Mr.R.Margabandhu, learned counsel appearing for the appellants and Mr.M.Maharaja, learned Additional Public Prosecutor appearing for the State and also we have perused the records carefully.