SAMIYAPPAN Vs. STATE

JUDGEMENT

(1.) The appellant has filed the present appeal against the judgment dtd. 29/5/2015 in S.C. No.01 of 2015, on the file of Mahila Court, Coimbatore District. S.C. No.1/15 was split up from S.C. No.208/13.

(2.) The trial court framed the following charges against accused 1 to 4 in S.C. No.208 of 2013. <IMG>JUDGEMENT_266_LAWS(MAD)1_2022_1.jpg</IMG>

(3.) The present appellant absconded when the case in S.C. No.208/13 was posted for questioning all the accused under Sec. 313 of the code of Criminal Procedure after the examination of the prosecution witnesses. Therefore, his case was split up in S.C. No.01 of 2015 and a non bailable warrant was also issued. The trial court proceeded further in S.C. No.208/2013 against the other accused and convicted A1 and A3 vide judgment dtd. 29/4/2015 as detailed hereunder. <IMG>JUDGEMENT_266_LAWS(MAD)1_2022_2.jpg</IMG> The trial court further directed that the sentences shall run concurrently. The accused No.4 was acquitted.