PERIYATHAMBI AND ORS. Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal has been preferred under Sec. 374 (2) of the Code of Criminal Procedure, by the appellants/A1 & A3 against the judgment of conviction, dated 13.12.2011 made in S.C. No. 1 of 2009 on the file of the Principal District and Sessions Judge, Krishnagiri. The appellants/A1 & A3 stand convicted and sentenced by the learned Judge thus:

(2.) The case of the prosecution, in a nut shell, is as follows:

(3.) When the accused were questioned u/s. 313 Cr.P.C. in respect of the incriminating circumstances appearing against them based on the evidence adduced by the prosecution, the accused denied each and every circumstances as contrary to the facts and stated that they have been falsely implicated in the case.