RADHAKRISHNAN Vs. STATE

JUDGEMENT

(1.) THE appellants have been arrayed as A-1 to A-4 and they have been tried, convicted and sentenced by the learned Sessions Judge, Perambalur by the Judgment dated 09.12.2005 in SC.No.85/2005.

(2.) THE appellants/A-1 to A-4 have been convicted and sentenced by the learned Trial Judge as follows:- TABLE THE sentences are ordered to run concurrently.

(3.) THE prosecution in order to bring home the charges against the accused examined P.Ws.1 to 10, marked Exs.P.1 to 16 and M.Os.1 to 7.