(1.) Crl.A. 234/2016 & CRL.A. 236/2016
(2.) The brief facts of the case, as distinguished by the learned Trial Court are as under: -
(3.) In order to bring home the guilt of the appellants the prosecution examined 35 witnesses in all. The statement of the appellants was also recorded under Section 313 of the Code of Criminal Procedure wherein they pleaded their innocence by denying all the incriminating circumstances and claimed to have been falsely implicated by prosecution. Appellants chose not to lead any evidence in their defence.