IBRAHIM SHA AND ORS. Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 to 4 in S.C.No.64 of 2013 on the file of the learned Sessions Judge, Trichy Division at Trichy. There was yet another accused by name Umar Farooq, S/o.Abdul Azeel, the case against him has been split up and the same is pending trial, as he is absconding. The appellants 1 to 3 have been found guilty under Section 302, 201 and 379 IPC and the 4th accused has been found guilty under Section 414 IPC. The trial Court convicted and sentenced them as follows: <FRM>JUDGEMENT_112_LAWS(MAD)10_2015.html</FRM>

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

(3.) When the above 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 on their side nor to mark any documents. Having considered all the above, the trial Court convicted and sentenced the accused as detailed herein above. That is how, they are before this Court with these appeals.