SIVANMOORTHY Vs. STATE

JUDGEMENT

(1.) CHALLENGING the Judgment dated 16. 06. 2003 of the learned Principal Sessions Judge, Virudhunagar District at Srivilliputhur, the appellants have preferred these appeals. The appellants/a-1 to A-6 and A-8 to A-15 were convicted and sentenced as stated below:

(2.) THE brief facts of the prosecution are as follows:

(3.) BEFORE the Trial Judge, 27 witnesses were examined, 38 exhibits were marked and 7 material objects were produced.