THANGA Vs. KRISHNAN

JUDGEMENT

(1.) The appellants in this appeal are A1 and A2 in S.C.No.185 of 2012 on the file of IV Additional District and Sessions Judge, Coimbatore, in and by which:

(2.) The case of the prosecution as culled out from the evidence, in a nutshell, is as follows:

(3.) Based on the materials available on record, the trial Court framed charges against the accused persons and proceeded for trial. During the course of trial, on the side of prosecution, P.Ws.1 to 15 were examined, Exs.P-1 to P-20 were marked and M.Os.1 to 8 were produced. When the accused persons were questioned under Section 313 Cr.P.C., they denied their complicity in the crime. On the side of the accused, no witness was examined and no document was marked. On the basis of the oral and documentary evidence adduced, the trial Court convicted and sentenced the accused as stated above. Challenging the same, A1 and A2 have preferred the present appeal.