SAMUTHRAVEL Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellants, who were ranked as A1 and A3, aggrieved by the Judgment passed by the learned III-Additional Sessions Judge, Tirunelveli, in S.C. No. 105 of 2015, convicting and sentencing the accused persons as follows:

(2.) The case of the prosecution:

(3.) After the case was committed to the III-Additional District Judge, Tirunelveli, charges were framed against the accused persons for the offences under Sections 341, 294 (b), 323, 302 and 506 (ii) of I.P.C. The prosecution examined P.W. 1 to P.W. 22 and marked documents Ex. P1 to Ex. P. 20 and material objects M.O. 1 to M.O. 6. The defence examined D.W. 1 and D.W. 2 and marked Ex. D. 1 and Ex. D2.