DHANAPAL Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal has been filed by the appellants / accused Nos.1 to 3 as against the conviction and sentence, dated 28.08.2009, made in S.C.No.17 of 2007, by the learned Second Additional Sessions Judge, Tirunelveli.

(2.) There are totally three accused in this case. All the accused were convicted and sentenced as detailed hereunder:

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