RAMESH ALIAS SATHAPADIAR Vs. STATE

JUDGEMENT

(1.) THE challenge in this appeal is to the judgment of the learned Principal Sessions Judge, Cuddalore dated 27. 06. 2006 made in SC. No. 28/2006 convicting and sentencing the appellants/a-1 to A-6 in the following manner:-The sentences are ordered to run concurrently.

(2.) THE facts of the case as projected by the prosecution are as follows:-

(3.) THE prosecution in order to prove its case examined P. Ws. 1 to 20, marked Exs. P. 1 to 25 besides marking M. Os. 1 to 10.