SIVAKUMAR ALIAS KUMAR Vs. STATE

JUDGEMENT

(1.) ACCUSED 1 to 4 in S.C.No.15 of 1994 on the file of the Sessions Court, Ooty are the appellants. By the Judgment dated 30.1.1997, the appellants/accused were convicted by the trial Court for various offence's imposing sentence of imprisonment.

(2.) AN the trial Court, along with appellants/accused, one Mahendran (figuring as A-1) stood trial. He died after framing of the charges. ANother accused - A-6, Kuttappai absconded. Hence these appellants were arraigned as A-1 to A-4.

(3.) THE accused were arrested on various dates in the presence of P.W.5. Stolen articles were seized from them. After the arrest of A-3, it came to be known that his finger print tallied with R-5.