SELVAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by the appellants (A1 and A2) against the Judgment of the learned Additional District and Sessions Judge, Pudukottai, made in S.C.No.14 of 2016, dated 28.07.2017, 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: