SHIVAKUMAR Vs. STATE BY THE INSPECTOR OF POLLICE

JUDGEMENT

(1.) The appellants in this appeal are the accused in Sessions Case No.64 of 2014, on the file of the learned Principal District and Sessions Judge, Ariyalur. They stood charged as detailed below:-

(2.) The trial Court, by Judgment dated 17.11.2015, convicted all the accused and sentenced them as detailed below:-

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