MANIKANDAN Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) Aggrieved over the conviction and sentence imposed on the appellants dated 28.02.2008 made in S.C.No.9 of 2007 on the file of the Assistant Sessions Judge-cum-Chief Judicial Magistrate, Theni, the present appeal is filed.

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

(3.) P.W.12 received Ex.P1 and registered a crime in Crime No.202 of 2005 under Sections 147, 148, 323, 326, 307 read with 149 IPC and forwarded the F.I.R to the concerned Court and other copies to the Investigating Officer.