JEEVAN SINGH @ LAMBU; HEMANTH KUMAR; NALAN Vs. STATE

JUDGEMENT

(1.) The Criminal Appeals arise out of the judgment of conviction and sentence dated 31.01.2014 in C.C.No.99 of 2007 on the file of the Additional Sessions Court, Special Court for Essential Commodities Act Cases, Coimbatore, whereby the appellants/accused 2 to 4 are convicted and sentenced as follows: <FRM>JUDGEMENT_518_LAWS(MAD)2_2015.html</FRM>

(2.) The prosecution case is based on the evidence let in by the prosecution witnesses, which are stated 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 and filed their written statements. After considering the oral and documentary evidence, the trial Court convicted and sentenced the appellants/A2 to A4 as indicated above. Against the same, the present Criminal Appeals have been separately filed by the appellants/A2 to A4.