N. SRIDHAR Vs. STATE

JUDGEMENT

(1.) The Criminal Appeals arise out of the judgment of conviction and sentence dated 30.11.2006 made in C.C.Nos.26 and 27 of 2004 on the file of the learned Principal Special Judge for CBI cases, Chennai, whereby the accused was convicted and sentenced in C.C.No.26 of 2004 as follows: <FRM>JUDGEMENT_444_LAWS(MAD)3_2015_1.html</FRM>

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

(3.) The learned Principal Special Judge for CBI Cases, Chennai after following the procedure, framed necessary charges. Since the accused pleaded not guilty, the Special Court examined the witnesses P.W.1 to P.W.15 and marked the documents Exs.P1 to P51 and material objects M.O.1 to M.O.4 and placed the incriminating evidence before the accused and the accused denied the same in toto. The Special Court after considering the oral and documentary evidence, convicted and sentenced the appellant/accused as stated above.