JEBA RAJ; JEBA JOTHI; SEVANTHIKANI @ JEYASEELI Vs. STATE

JUDGEMENT

(1.) A1 to A3 in S.C.No.229 of 2007 on the file of the learned Additional Sessions Judge/Fast Track Court No.II, are the appellants.

(2.) Ultimately, after the trial, the appellants were convicted and sentenced as detailed below.

(3.) Their multiple sentences were directed to run concurrently. They have paid their fine amounts.