MOHAN Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals are filed against the judgment dated 7.10.2002 passed in SC.No.392/1999 by the learned Additional Sessions Judge (FTC-V) Chennai, convicting and sentencing the appellants/A1 to A5, as stated above.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in SC.No.392/1999 by the learned Additional Sessions Judge (FTC-V) Chennai and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 7 witnesses (PW.1 to PW.7} and also relied on Exs.P1 to P20 and fourteen material objects (Mos.1 to 14). On side of the defence, one Venugopal was examined as DW.1 and no document was marked.