MADAN @ MADANKUMAR @ MANNANDAI Vs. STATE REPRESENTED BY INSPECTOR OF POLICE, H-3, TONDIARPET POLICE STATION, CHENNAI

JUDGEMENT

(1.) The present appeal has been directed against the conviction and sentence awarded by the learned Additional District and Sessions Judge [Fast Track Court No.1], Chennai in S.C.No.193 of 2010 dated 04.09.2010, as erroneous one.

(2.) In the Trial Court, the appellants are arrayed as A.1 to A.4, after concluding trial the learned Additional District and Sessions Judge convicted them for the offences under Sections 341, 294[b], 342, 324, 326, 352, 307, 506[ii] r/w 34 I.P.C. and sentenced to undergo imprisonment and pay a fine as below:-

(3.) The gist of the prosecution case, is as follows: