SAHABUDEEN AND ORS. Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment dtd. 1/9/2017 in S.C.No.132/2015, on the file of the Additional District and Sessions Court, Ramanathapuram.

(2.) The Trial Court framed four charges, as detailed below. <IMG>JUDGEMENT_724_LAWS(MAD)9_2019_1.jpg</IMG>

(3.) By Judgment dtd. 1/9/2017, the Trial Court convicted and sentenced the accused, as detailed below:- <IMG>JUDGEMENT_724_LAWS(MAD)9_2019_2.jpg</IMG> The sentences were ordered to run concurrently. Challenging the said conviction and sentence, the appellants have come up with this Criminal Appeal.