MURUGAN Vs. STATE

JUDGEMENT

(1.) The Appellants / A1 to A3 have filed this Criminal Appeal against the judgment of the learned District and Sessions Court (Communal Clash Cases Court), Madurai made in S.C.No.4 of 2009, dated 31.10.2017, convicting and sentencing the Appellants as follows:

(2.) Initially, there were eight accused persons against whom the Trial was conducted before the Court below and the Trial Court had acquitted A4 to 8 from all charges.

(3.) The case of the prosecution: