CHANDRU AND ORS. Vs. STATE

JUDGEMENT

(1.) ACCUSED 2 and 4 preferred Criminal Appeal No. 1832 of 2003, A. 1 preferred Criminal Appeal(MD)No. 280 of 2004 and A.3 preferred Criminal Appeal(MD)No. 18 of 2006 and vide Judgment dated 24.11.2003 made in S.C. No. 297 of 2002, all the four accused stood charged, tried and convicted as follows, by the trial Court:

(2.) THE facts leading to the filing of these Criminal Appeals are stated as follows:

(3.) THE respective learned counsel appearing for the appellants has invited the attention of the Court to the testimonies of the witnesses and the exhibits marked on the side of the prosecution and would submit that the infirmities pointed out above cannot be termed as trivial and it had shaken the very foundation laid down by the prosecution and in any event the trial Court ought to have awarded benefit of doubt and acquitted the accused and therefore prays for their acquittal.