(1.) Criminal Appeal No.100290/2021 is filed by accused
(2.) The case of the prosecution is that;
(3.) After completion of the investigation, a charge sheet was filed against the accused for the offences punishable under Ss. 143, 147, 148, 341, 323, 120B, 307 and 302 read with Sec. 149 of IPC. Absconding charge sheet was filed against accused No.5. Accused Nos.8 and 9 were juveniles. Therefore, case against them was split. Since the accused persons pleaded not guilty, trial was conducted. Initially, only chief-examination of PW1 to PW8 was recorded. On securing the absconding accused No.5, a case against him was registered in S.C.No.392/2019 which was clubbed with S.C.No.228/2018 and both the cases were taken up together rescheduling the trial. PW1 to PW8 were examined afresh. Prosecution examined 23 witnesses as PW1 to PW23 and relied upon 66 documents as Exs.P1 to P66 and 25 material objects marked as MO1 to MO25. The statement under Sec. 313 of Cr.P.C. was recorded wherein the accused denied all incriminating material produced against them but did not lead any defence evidence. The trial Court on appreciation of the evidence passed the impugned judgment and order convicting and sentencing the accused as above. Aggrieved by the same, present appeals by the accused persons. Submission of counsel for the appellants:
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