ARUN AND ORS. Vs. STATE

JUDGEMENT

(1.) THE appellants are the accused 1 and 2 in S.C. No.87 of 2005 on the file of the learned Additional Sessions Judge, Fast Track Court No.I, Tuticorin. Including these appellants, altogether there were four accused. The 2nd accused in the case, Mr. Kumar @ Muthukumar absconded, after framing charges and therefore, the case against him was split up and the same is separately dealt with. The 4th accused Jeffry @ Jeffrin was acquitted by the trial Court.

(2.) THE trial Court framed as many as five charges against all the four accused as detailed below:

(3.) WHEN the incriminating materials were put to the accused under Section 313 Cr.P.C., they denied the same as false. However, they did not choose to examine any witnesses nor mark any documents on their side. Their evidence was a total denial. Having considered all the above, the trial Court convicted the appellants and accordingly punished them. That is how, they are before this Court with these appeals.