SATHEESH KUMAR Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals have been filed against the Judgment of the III-Additional District and Sessions Judge (FAC), Trichy in S.C. No. 114 of 2015, dated 06.11.2017, wherein the appellants were convicted and sentenced as follows:

(2.) The case of the prosecution in brief are as follows:

(3.) Complaint and evidence collected in the course of investigation: