SIVANANTHAM Vs. STATE

JUDGEMENT

(1.) THIS Criminal appeal arises out of the Judgment of conviction and sentence dated 06.02.2012 in S.C.No.243 of 2010, on the file of the Assistant Sessions Court, Nagapattinam, whereby the appellant/accused was convicted and sentenced as follows:

(2.) THE case of the prosecution is as follows:

(3.) THE Trial Court placed the incriminating evidence before the accused persons under Section 313(1)(b) of Cr.P.C. and the accused denied the same in toto. On the side of the defence, no oral and documentary evidence were let in. After considering the oral and documentary evidence on the side of the prosecution, the trial Court convicted and sentenced the accused as stated above.