MANI @ ANBURAJ Vs. STATE

JUDGEMENT

(1.) The appellants are accused 1 to 5 in S.C. No. 96 of 2012 on the file of the Additional District and Sessions Court, Namakkal. The trial Court framed as many as six charges against the accused, as detailed below:- <IMG>JUDGEMENT_121_LAWS(MAD)6_2016.jpg</IMG>

(2.) By judgment, dated 21.11.2013, the trial Court convicted all the five accused, as detailed below:- <IMG>JUDGEMENT_121_LAWS(MAD)6_20161.jpg</IMG>

(3.) The trial Court has ordered the sentences to run concurrently. Challenging the said conviction and sentence, the appellants are before this Court with this Criminal Appeal.