SELVARAJ Vs. STATE

JUDGEMENT

(1.) This criminal appeal is against the Judgment, dated 18.03.2013 made in S.C.No.308 of 2010 on the file of the I Additional District and Sessions Judge, Vellore.

(2.) The appellants are accused 1 to 4 in the Sessions case. The prosecution arrayed 6 accused in the case before the Sessions Court. The case against the 6th accused was split up as S.C.No.56 of 2011. Therefore, A1 to A5 faced trial. The Trial Court framed as many as five charges as detailed below.

(3.) By Judgment, dated 18.03.2013, the Trial Court while acquitting A5, convicted and sentenced A1 to A4, as detailed below: