(1.) These criminal appeals have been filed by the appellants / accused Nos.1 to 3 as against the conviction and sentence, dated 15.11.2008 passed in S.C.No.115 of 2007 by the Additional District and Sessions Judge (Fast Track Court No.II), Trichirapalli.
(2.) The brief case of the prosecution is as follows:
(3.) Heard the learned counsel appearing for the appellants and the learned Additional Public Prosecutor appearing for the State.