K. SUBBURAMAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellants are the accused Nos. 1 and 3 to 5 in S.C. No. 127 of 2007, on the file of the learned Sessions Judge, Sivagangai. The Trial Court framed as many as three charges, as detailed below.

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

(3.) Heard the learned counsel appearing for the appellants and the learned Additional Public Prosecutor appearing for the respondent.