EDWARD Vs. STATE

JUDGEMENT

(1.) The appellants are accused Nos.1 to 3 in S.C.No.221 of 2013, on the file of the learned Second Additional Sessions Judge, Tuticorin. The Trial Court framed as many as three charges, as detailed below.

(2.) By Judgment dated 03.04.2014, the Trial Court convicted the accused and sentenced them, as detailed below:-

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