VELMURUGAN Vs. STATE REP BY, INSPECTOR OF POLICE

JUDGEMENT

(1.) These appeals are directed against the judgment of conviction and sentence dated 18.02.2019 passed by the Principal Sessions Judge, Chennai in S.C.No.197 of 2017.

(2.) The prosecution story is as follows :

(3.) Heard Mr.Vijayakumar, learned counsel for Thulasiraman (A1), Mr.P.T.Perumal, learned counsel for Suresh @ Munikutty (A2), Mr.C.K.M.Appaji, learned counsel representing Mr.G.Shivasurya, learned counsel on record for Sathya (A3) and Praveenkumar (A4) and Mr.G.Ramar, learned Government Advocate (Crl. Side) appearing for the respondent State.