(1.) This appeal has been filed by the appellants / accused Nos.2 and 3 as against the conviction and sentence, dated 05.12.2007, made in S.C.No.120 of 2000, by the learned Third Additional District and Sessions Judge (PCR), Madurai.
(2.) There are totally six accused in this case. All the accused were convicted and sentenced by the Trial Court for various offences and for some offences, they have been acquitted. Out of them, the first accused is no more. The appellants/A-2 and A-3 stood convicted and sentenced to undergo imprisonment as detailed hereunder:
(3.) The brief case of the prosecution is as follows: