STATE Vs. SHEIK UTHUMAN HAKKIM AND ORS

JUDGEMENT

(1.) This Criminal appeal filed under Section 378 of the Criminal Procedure Code to set aside the order of acquittal passed by the trial Court in S.C.No.427 of 2002 dated 18.03.2004 on the file of the learned Additional District Judge, Magalir Neethamandram, (Mahila Court) Tirunelveli.

(2.) The following is the brief account of prosecution case sans unnecessary details:-

(3.) The accused were put on trial and at the end of the trial, they were questioned under Section 313 Criminal Procedure Code as regards incriminating materials available against them in the prosecution evidence. They denied complicity to the offence. They did not examine any witness nor had they produced any documents.