RANJITH @ RANJITH KUMAR Vs. STATE OF TAMIL NADU,

JUDGEMENT

(1.) The appellants are the accused nos.1 to 4 in S.C.No.102 of 2017 on the file of the Additional District and Sessions Judge, Theni at Periyakulam and they stood charged, tried and convicted as follows:

(2.) The facts leading to the filing of the present appeal, relevant for the disposal, are as follows:

(3.) Mr.K.Duraisamy, learned Senior Counsel assisted by Mr.Muthumani Doraisamy, learned Counsel appearing for the appellants / accused made the following submissions: