MURUGAN @ MOTTULU MURUGAN Vs. STATE

JUDGEMENT

(1.) The appellants are accused Nos.1 to 5 in S.C.No.116 of 2014, on the file of the V Additional District and Sessions Judge, Madurai. Totally, there were eleven accused in this case. The Trial Court framed as many as nine charges, as detailed below.

(2.) By Judgment dated 13.04.2016, the Trial Court, while acquitting accused Nos.6 to 11, has convicted accused Nos.1 to 5 and sentenced them, as detailed below:-

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