GOPI Vs. STATE

JUDGEMENT

(1.) The appellants are the accused Nos.1 and 2 in S.C. No. 4 of 2012 on the file of the learned Additional District & Sessions Judge, Namakkal. Including these appellants, totally, there were five accused. The Trial Court had framed as many as 8 charges against the accused Nos.1 to 5, as detailed below :- <FRM>JUDGEMENT_273_LAWS(MAD)3_2016.html</FRM>

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

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