RAMASAMY AND THIRUPPATHI Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) Challenge is made to a judgment of the Additional Sessions Division, Krishnagiri, made in S.C. No. 166 of 2008 whereby the appellants/A-1 & A-2 stood charged, tried, found guilty and awarded punishment as follows:

(2.) Short facts necessary for the disposal of this appeal can be stated as follows:

(3.) The case was committed to Court of Session, and necessary charges were framed. In order to substantiate the charges, the prosecution examined 13 witnesses and also relied on 23 exhibits and 17 material objects. On completion of evidence on the side of the prosecution, the accused were questioned under Section 313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses which he flatly denied as false, and they did not adduce any evidence. The trial Court heard the arguments advanced on either side and took the view that the prosecution has proved the case beyond reasonable doubt and hence found the appellants guilty as per the charges and awarded the above punishment. Hence this appeal at the instance of the appellants.