MURUGENDRAN AND OTHERS Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellants are the accused 1 to 5 in S.C.No.99 of 2008 on the file of the Additional District and Sessions Judge, Fast Track Court, Periyakulam. The trial Court framed as many as two charges against the accused, which are as follows: <FRM>JUDGEMENT_418_LAWS(MAD)9_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 witness on their side nor marked any documents. Their defence was a total denial. Having considered all the above, the trial Court convicted all the 5 accused as detailed in the first paragraph of this judgment. That is how, they are before this Court with this appeal.