MARUDHUPANDI Vs. STATE

JUDGEMENT

(1.) The appellant is the accused No. 1 in S.C. No. 42 of 2015, on the file of the learned VI Additional District and Sessions Judge, Madurai. There were totally three accused in this case. The Trial Court framed three charges against the accused, as detailed below.

(2.) By Judgment dtd. 25/1/2017, the Trial Court, while acquitting accused Nos. 2 and 3 of the charges framed against them, has convicted accused No. 1 and sentenced him, as detailed below:-

(3.) The case of the prosecution, in brief, is as follows:-