PALANICHAMY AND OTHERS Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) CHALLENGING the judgment of the Additional Sessions Judge (Fast Track Court), Dindigul in S.C. No.168 of 2005 dated 25.3.2008, whereby the appellants/accused 1 to 3 stood charged, tried, found guilty and awarded punishment as under, the present Criminal Appeal has been filed. <FRM>JUDGEMENT_727_LAWS(MAD)4_2010.htm</FRM>

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

(3.) IN order to substantiate the charges levelled against the accused, the prosecution examined 22 witnesses and relied on 28 exhibits and 9 M.Os. On completion of the evidence on the side of the prosecution, the accused were questioned under Section 313, Cr.P.C. as to the incriminating circums -tances found in the evidence of the prosecution witnesses, which were denied by the accused. No defence witness was examined. The trial Court after hearing the arguments advanced on either side and considering the materials available on record, took the view that the prosecution has proved the case beyond reasonable doubt and found the accused guilty of the charge of murder and awarded punishment. Challenging the conviction and sentence as referred to above, this appeal has been filed by the accused/appellants.