BARATHY Vs. STATE

JUDGEMENT

(1.) The appellants who were ranked as A-2 and A-3 in a Sessions trial wherein they along with A-1 stood charged, tried and found guilty as narrated hereunder, have brought forth this appeal. AccusedCharge(IPC)Guilty(IPC)Punishment A-1 341, 302 r/w 343411 month S.I. + fine of Rs.500/- in default 1 month S.I. A-2 341, 302 r/w 34 & 325 3251 year R.I. + fine of Rs.2,000/- in default 2 months R.I. A-3341, 324, 323 323 & 302323 324 304(II) 3 months R.I. + fine of Rs.500/- in default 1 month R.I. 6 months R.I. + fine of Rs.1,000/-in default 2 months R.I. 10 years R.I. + fine of Rs.10,000/- in default 1 year R.I.

(2.) The brief facts necessary for the disposal of this criminal appeal are:

(3.) In order to prove its case, the prosecution has examined 12 witnesses and marked 19 exhibits and 5 material objects. After the evidence of the prosecution was over, the accused were questioned under S.313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses, and they flatly denied them as false. No defence witness was examined. On hearing the submissions made by both sides and scrutiny of the materials available, the trial Court found the appellants/A-2 and A-3 guilty of the said offences and sentenced them to imprisonment as stated supra. Aggrieved appellants/A-2 and A-3 have brought forth this appeal.