STATE Vs. THANGAPANDIAN

JUDGEMENT

(1.) The appellants are accused Nos. 1 and 2 in S.C. No. 131 of 2009, on the file of the III Additional District and Sessions Court [PCR], Madurai. The Trial Court framed as many as four charges, as detailed below.

(2.) The facts obtaining, in this case, are as follows:-

(3.) Heard Mr. K. Chellapandian, learned Additional Advocate General, assisted by Mr. R. Anandharaj, learned Additional Public Prosecutor for the State, Mr. T.K. Gopalan, learned counsel for Thangapandian [A-1] and Mr. R. Pandi, learned counsel for Vasi [A-2].