KESAVARAM ALIAS SAMI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE accused 1, 2 and 4 in S. C. No. 580 of 2000 on the file of the IV Additional Sessions Judge, Chennai, are the appellants in Crl. A. No. 395 of 2002. The appellants, besides A3, were tried by the trial Court in respect of the charges levelled against them. They were convicted and sentenced as follows:-

(2.) P. W. 1, Suriyakumar, in S. C. No. 580 of 2000 on the file of the IV Additional Sessions Judge, Chennai, is the appellant in Crl. A. No. 1085 of 2002 praying to direct M. Os. 1 to 894 to be returned to him.

(3.) BEFORE the Sessions Court in order to prove the case, the prosecution examined P. Ws. 1 to 18, marked Exs. P-1 to P-41 and produced M. Os. 1 to 908. Among the witnesses examined on the prosecution side, P. W. 2 Kuttan, P. W. 5 R. Mohanlal, P. W. 12 Hariharan, P. W. 13 Ashok Kumar, P. W. 14 Rajendra Prasad and P. W. 15 Dharma alias Dharmi Chand have not supported the case of the prosecution and turned hostile.