N. ANTONY AND ORS. Vs. STATE

JUDGEMENT

(1.) THE Criminal Appeals arise out of the judgment of conviction and sentence dated 04.02.2004 made in C.C. No. 221 of 1997 on the file of the learned Principal Special Judge for CBI cases, Chennai, whereby the accused 1 and 2 were convicted and sentenced as follows:

(2.) FOR the sake of convenience, the appellants herein are referred to as A1 and A2. 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. 17 and marked the documents Exs. P1 to P38 and placed the incriminating evidence before the accused and the accused denied the same in toto. On the side of the accused, Exs. D1 to D5 were marked. The Special Court after considering the oral and documentary evidence, convicted and sentenced A1 and A2 as stated above and acquitted A3 from the charges levelled against him.